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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(45) in Gujarat Prohibition Act, 1949

(45)[ "territorial waters" with reference to the State, means any part of the open sea within a distance of twelve nautical miles from the nearest point of the appropriate base line or such other distance as may be fixed by or under any law made by Parliament;] [This clause was Substituted by Gujarat 9 of 1978, Section 2(4).]