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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2) in Gujarat Prohibition Act, 1949

(2)It shall be presumed until contrary is proved, that a person accused of an offence under sub-section (1) has committed such offence if the offence committed by that other person is proved to have been committed in the premises in his immediate possession.