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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(1) in Gujarat Prohibition Act, 1949

(1)The [State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by general or special order, authorise a Collector or any other officer to grant passes for the import, export or transport of any [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, section 13(1).] or hemp.