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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Gujarat - Subsection

Section 134(a) in Gujarat Prohibition Act, 1949

(a)to give immediate information at the nearest police station or to any officer or person authorised in this behalf of the commission of any offence and of the intention or preparation to commit any offence under this Act which may come to their knowledge;