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State of Gujarat - Section

Section 22 in Gujarat Prohibition Act, 1949

22. Prohibition of allowing any premises to be used as common drinking house.

- No person shall-
(a)open or keep or use any place as a common drinking house; or
(b)have the care, management or control of, or in any manner assist in conducting the business of, any place opened, or kept or used as a common drinking house.