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] [Entire Act] State of Gujarat - Section Section 113 in The Gujarat Police Act, 1951 113. Prohibition against flying kite. - No person shall fly a kite so as to cause danger, injury or alarm to persons [houses] [These words were substituted for the word 'houses' by Bombay 21 of 1954, section 3, Second Schedule.] or property.
