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 4] [Entire Act] State of Gujarat - Section Section 119 in Gujarat Prohibition Act, 1949 119. Certain offences to be non-bailable. - Offences under sections [65, 65-A, 67, 67-1A and 68] [Substituted '65-A, 67, 67-1A and 68' by Gujarat Act No. 29 of 2011, dated 1.12.2011.] shall be non-bailable].
