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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2)(p) in Gujarat Prohibition Act, 1949

(p)[ imposing restrictions and conditions on buyers of intoxicant, denatured spirituous preparation, hemp, [mhowra flowers, molasses, rotten gur or ammonium chloride] [This clause was substituted for the original by Bombay 22 of 1960, Section 94 (1)(h).] or any article the purchase of which is regulated by clause (b) of sub-section (1) of Section 139 including provision for compelling them to sign entries pertaining to the purchase by them of any of these articles];