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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Gujarat - Subsection

Section 46A(2) in Gujarat Prohibition Act, 1949

(2)A tourist's permit may be granted for the period of the tourist's intended stay in the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 12 of 1959, Section 3.], but shall in no case be granted for a period exceeding one month.