Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 65] [Entire Act] State of Gujarat - Subsection Section 65(i) in Gujarat Prohibition Act, 1949 (i)for a first offence, such imprisonment shall not be less than two years and fine shall not be less than two lakh rupees;
