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 6A] [Entire Act] State of Gujarat - Subsection Section 6A(3) in Gujarat Prohibition Act, 1949 (3)[Three members] [These words were substituted for the words 'Two members', by Bombay 22 of 1960, Section 4 (c).] shall form a quorum for the disposal of the business of the Board.
