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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Gujarat - Subsection

Section 129A(5) in Gujarat Prohibition Act, 1949

(5)Resistance to production before a registered medical practitioner as aforesaid, or to the examination of the body under this section or to the collection of blood as aforesaid, shall be deemed to be an an offence under Section 186 of the Indian Penal Code (XLV of 1869).