Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40B] [Entire Act] State of Gujarat - Subsection Section 40B(3) in Gujarat Prohibition Act, 1949 (3)Such permits shall be granted for such quantities and shall be subject to such further conditions as may be prescribed.][***] [Sub-section (2) and the Explanation were deleted, by Bombay 22 of 1960, section 24(b).]
