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[Cites 0, Cited by 99] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(f) in Gujarat Prohibition Act, 1949

(f)uses, keeps or has in his possession any materials, still, utensils, implements or apparatus for the purpose of manufacturing any intoxicant [(other than opium)] [These brackets and words were substituted for the brackets and words '(other than toddy)' by Bombay 22 of 1960, Section 49 (b).].