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 67C] [Entire Act] State of Gujarat - Subsection Section 67C(c) in Gujarat Prohibition Act, 1949 (c)drinks any denatured spirituous preparation, shall on conviction, be punished-(i)for a first offence with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees:
