Section 98(1)(c) in Gujarat Prohibition Act, 1949

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State of Gujarat - Subsection

Section 98(1)(c) in Gujarat Prohibition Act, 1949

(c)where, in the case of an offence of illegal import, export or transport, the offender has attempted to import, export or transport any intoxicant, hemp, mhowra flowers or molasses, in contravention of the provisions of this Act, rule, regulation or order or in breach of a condition of licence, permit, pass or authorisation, the whole quantity of such intoxicant, hemp, mhowra flowers or molasses which he has attempted to import, export, or transport,

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State of Gujarat - Subsection

Section 98(1)(c) in Gujarat Prohibition Act, 1949