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[Cites 0, Cited by 0] [Section 65A(1)] [Section 65A] [Entire Act]

State of Gujarat - Subsection

Section 65A(1)(d) in Gujarat Prohibition Act, 1949

(d)uses, keeps, transports or has in his possession laththa, shall on conviction, be punished with imprisonment for a term which may extend to ten years, but shall not be less than seven years and also with fine.