Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2)(h) in Gujarat Prohibition Act, 1949

(h)providing for the consulting of public opinion and prescribing the procedure to be followed and the matters to be ascertained before any licence, permit, pass or authorisation for the vend, consumption or use of any of the above articles mentioned in [clauses (b) and (bb)] [These words, brackets and letters were substituted for the words, brackets and letters 'clause (b)' by Bombay 22 of 1960, Section 14 (4).] is granted to any person or in any locality;