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 8] [Entire Act] State of Gujarat - Subsection Section 8(3) in Gujarat Prohibition Act, 1949 (3)The procedure regarding the work of the medical board [or a panel thereof] [These words were inserted, by Bombay 22 of 1960, Section 6(b) and (e).] shall be as may be prescribed.
