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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Gujarat - Subsection

Section 106(e) in Gujarat Prohibition Act, 1949

(e)in the case of intoxicating drugs manufactured [in the [State] [These words were substituted for the word 'in pursuance of a licence granted under this Act' by Bombay 26 of 1959, Section 42.]] by payment upon the quantity produced or manufactured or issued from a warehouse established or licensed under this Act: