Section 46(1)(a) in Gujarat Prohibition Act, 1949

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State of Gujarat - Subsection

Section 46(1)(a) in Gujarat Prohibition Act, 1949

(a)

(i)is a citizen of a foreign country, or a citizen of India and resides in any part of India, where consumption of alcoholic liquor is not generally prohibited by law; or

(ii)is a citizen of a foreign country or is a citizen of India and resides in any part of India, where consumption of liquor is prohibited by law, but has been consuming such liquor under a permit or other authorization; and

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State of Gujarat - Subsection

Section 46(1)(a) in Gujarat Prohibition Act, 1949