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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(c) in Gujarat Prohibition Act, 1949

(c)does any act which is calculated to incite or encourage any individual or a class of individuals or the public generally to commit an offence under this Act or to commit a breach of any rule, regulation or order made or of conditions of a licence, permit, pass or authorization granted-thereunder, shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.