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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(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 delegate any of the powers exercisable by it under this Act to the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] or such other officers as it deems fit.