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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(2) in Gujarat Prohibition Act, 1949

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by general or special order, authorise any Collector [or any other officer] [These words were inserted by Bombay 26 of 1952 Section 29.] to grant licences for the import, export, sale or possession of molasses.