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State of Gujarat - Section
Section 116 in Gujarat Prohibition Act, 1949
116. [ [Deleted by Gujarat Act No. 9 of 2017, dated 16.3.2017.]
***]| 116. Procedure to be followed by Magistrates.- In all trials for offences under this Act, the Magistrate shall follow the procedure prescribed in the Code of Criminal Procedure, 1898 (V of 1898), for the trial of summary cases in which an appeal lies. |