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 22] [Entire Act] State of Gujarat - Subsection Section 22(b) in Gujarat Prohibition Act, 1949 (b)have the care, management or control of, or in any manner assist in conducting the business of, any place opened, or kept or used as a common drinking house.
