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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(iii) in Gujarat Prohibition Act, 1949

(iii)for a third or subsequent offence, such imprisonment shall not be less than seven years and fine shall not be less than five lakh rupees.] [This portion was substituted for the portion beginning with the words 'shall on conviction be punished' to the end of the section by Bombay 22 of 1960, Section 49(d).]