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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2)(c) in Gujarat Prohibition Act, 1949

(c)that the club when authorised [in writing] [These words were inserted and the word 'and' at the end was deleted by Bombay 22 of 1960, Section 28 (b)(ii).] by any member who is the holder of a permit may stock the permitted quantity of liquor on account of such member [*****] [These words were inserted and the word 'and' at the end was deleted by Bombay 22 of 1960, Section 28 (b)(h).]