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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Gujarat - Subsection

Section 53A(b) in Gujarat Prohibition Act, 1949

(b)on a requisition of any Prohibition Officer, duly empowered in this behalf, at any time to measure, weigh or test any intoxicant or hemp in his possession or to have it measured, weighed or tested in such manner as the Prohibition Officer may require.]