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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(2) in Gujarat Prohibition Act, 1949

(2)"to bottle" with its various grammatical variations, means to transfer any article from a cask or other vessel to a bottle, jar, flask pot or similar receptacle for the purpose of sale, whether any process of manufacture be employed or no bottling includes re-bottling;[***] [Clause (3) was deleted by Bombay 22 of 1960, section 2(a).]