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

State of Gujarat - Subsection

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

(viii)the writing of the names and addresses and the taking of signatures of purchasers in the register of sale of any intoxicant, hemp, [mhowra flowers or molasses, rotten gur or ammonium chloride] [These words were substituted for the word 'mhowra flowers or molasses', by Bombay 22 of 1960, section 16 (5) (c).] or any article the sale or purchases of which is regulated by clause (b) of sub-section (1) of Section 139;