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State of Gujarat - Section

Section 27 in Gujarat Prohibition Act, 1949

27. [Intoxicant] [These words were substituted for the words 'Intoxicating drug', Bombay 22 of 1960, Section 13 (3).] or hemp not to be removed from ware-house, etc.

- No [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, section 13(1).], hemp, mhowra flowers or molasses shall be removed from any distillery, warehouse or other place of storage established or licensed under this Act, except under a pass and unless the duty, if any, imposed under the provisions of this Act, has been paid or a bond has been executed for the payment thereof.