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[Cites 0, Cited by 24] [Section 120] [Entire Act]

State of Gujarat - Subsection

Section 120(2) in Gujarat Prohibition Act, 1949

(2)[ Whoever assaults or obstructs any officer or person with a view to preventing him from discharging his duties or exercising his powers under this Act, shall on conviction, be punished with imprisonment which may extend to five years and with fine which shall not be less than five lakh rupees] [Added by Gujarat Act No. 9 of 2017, dated 16.3.2017.]