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State of Gujarat - Section

Section 133 in Gujarat Prohibition Act, 1949

133. Duty of [Officer of the Government] [These words were substituted for the words 'officials of all departments'; by Bombay 22 of 1960, Section 88(b).] and local authorities to assist.

- Every officer of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] and every officer or servant of local authority, shall be [legally bound to assist any Prohibition Officer or] [These words were substituted for the words 'legally bound to assist any' by Bombay 22 of 1960, Section 88 (a).] police officer or person authorised in this behalf in carrying out the provisions of this Act.