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State of Gujarat - Section

Section 116C in Gujarat Prohibition Act, 1949

116C. [ Duty to send sample to Laboratory. [Inserted by Gujarat Act No. 29 of 2011, dated 1.12.2011.]

- It shall be the duty of the Prohibition Officer or the Police Officer who has seized any liquor to forward immediately without any loss of time the sample of the same to the Forensic Science Laboratory of the State for detailed analysis report.]