Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(35) in Gujarat Prohibition Act, 1949

(35)"Prohibition officer" includes the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule], Collector or any officer or person appointed to exercise any of the powers or to perform any of the duties and functions under the provisions of this Act [and also includes any officer or person invested with any such powers and on whom any such functions or duties are imposed, and any member of a committee, board or medical board;] [These words were substituted for the words 'and also includes any member of a committee or the Medical Board' by Bombay 2 of 1960, Section 2 (n).]