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State of Gujarat - Section

Section 33 in Gujarat Prohibition Act, 1949

33. Trade and Import Licences.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by rules or an order in writing, authorise an officer to grant trade and import licences to persons intending to import and to sell by wholesale any [foreign liquor] [These words were substituted for the words 'liquor, intoxicating drug or hemp' by Bombay 22 of 1960, Section 18.].