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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Gujarat - Subsection

Section 144(1)(m) in Gujarat Prohibition Act, 1949

(m)regarding any other matter which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette direct him to prescribe for the purposes of carrying out the provisions of this Act.