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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Gujarat - Subsection

Section 144(1)(d) in Gujarat Prohibition Act, 1949

(d)prescribing the scale of fees or the manner of fixing the fees payable in respect [*] [The words beginning with the words 'of any privilege' and ending with the words 'authorisation or' were deleted by Bombay 26 of 1952, Section 52 (1).] of any storage of any intoxicant, hemp, [*] [The word 'opium' , was deleted by Bombay 26 of 1952, Section 95 (b).] [mhowra flowers or molasses rotten gur or ammonium chloride] [These words were substituted for the word 'Mhowra flowers or molasses', by Gujarat 9 of 1978, section 17 (3).]