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 43] [Entire Act] State of Gujarat - Subsection Section 43(2) in Gujarat Prohibition Act, 1949 (2)No holder of a permit granted under section 40A shall allow the use or consumption of any part of the quantity held by him to any other person.
