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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(2) in Gujarat Prohibition Act, 1949

(2)[ In prosecution for an offence under sub-section (1), it shall be presumed until the contrary is proved that the person accused of the said offence has drunk liquor or consumed any other intoxicant for the purpose of being intoxicated and not for a medicinal purpose.] [Sub-section (2) was added by Bombay 26 of 1952, Section 38 (2).]