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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

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

(t)[ prescribing the procedure regarding the work of the Board of Experts; [Clauses (t) to (v) were substituted for the original clause (t), by Bombay 26 of 1952, Section 51(5).]
(tl)[ prescribing conditions of through transport under section 29];
(u)prescribing the fees payable in respect of any privilege, licence, permit, pass or authorization granted or issued under this Act;
(uu)[ prescribing the other persons, other institutions or the circumstances under clause (b) of sub-section (3) of section 66] [This clause was inserted by Bombay 12 of 1959, Section 17(a).];
(uuu)[ prescribing the form of the bond, nature of the community service; and the terms and conditions subject to which such service shall be rendered and medical treatment to which person shall be subject under sub-section (1) of section 92.] [Clause (uuu) inserted by Gujarat 21 of 2003, dated 5lh April 2003 (w.r.e.f. 17-02-2006).];
(v)prescribing the period within which and the form in which a declaration under section. 107A shall be submitted, and the account shall be maintained];