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[Cites 0, Cited by 3] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(1) in Gujarat Prohibition Act, 1949

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules for the purpose of carrying out the provisions of this Act or any other law for the time being in force relating to excise revenues.