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 0] [Section 66A] [Entire Act] State of Gujarat - Subsection Section 66A(iii) in Gujarat Prohibition Act, 1949 (iii)for a third or subsequent offences, such imprisonment shall not be less than one year and fine shall not be less than one thousand rupees.]
