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 29] [Entire Act] State of Gujarat - Subsection Section 29(a) in Gujarat Prohibition Act, 1949 (a)of any consignment of any intoxicant, hemp, denatured spirituous preparation, [mhowra flowers, molasses, rotten gur or ammonium chloride] by a railway administration or by any steamer, ferry, road, transport or air service, or
