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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1)(al) in Gujarat Prohibition Act, 1949

(al)such person has been residing and intends to reside in India temporarily and that such person has a fixed and settled purpose of making his sole and permanent home in any country outside India; and