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 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(5) in Gujarat Prohibition Act, 1949 (5)"Director" means an officer appointed as the Director of Prohibition and Excise under section 3, and includes any officer on whom the State Government may confer all or any of the powers of the Director under this Act;]
