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[Cites 0, Cited by 0] [Section 2(24)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(24)(b) in Gujarat Prohibition Act, 1949

(b)any other intoxicating substance which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, declare to be liquor for the purposes of this Act;