Section 20 in Gujarat Prohibition Act, 1949

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State of Gujarat - Section

Section 20 in Gujarat Prohibition Act, 1949

20. Prohibition or production, etc. of Charas.

- No person shall

(a)Produce, (f) transport,

(b)manufacture, (g) buy,

(c)Possess (h) sell,

(d)export, (i) consume, or

(e)Import, (j) use Charas.