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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(2)(i) in Gujarat Prohibition Act, 1949

(i)the stock of foreign liquor with the licensee (except what is permitted for the disposal in the shop) shall be kept by him at [godown] [This word was substituted for the word 'warehouse', by Bombay 22 of 1960, section l9(b)(i).] approved by Government.