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 137] [Entire Act] State of Gujarat - Subsection Section 137(3) in Gujarat Prohibition Act, 1949 (3)Subject to the foregoing provisions the rules which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make in this behalf shall apply to appeals under this section.
