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 2] [Entire Act] State of Gujarat - Subsection Section 2(19a) in Gujarat Prohibition Act, 1949 (19a)[ "household" means a group of persons residing and messing jointly as members of one domestic unit, but does not include their servants;] [This clause was inserted by Bombay 22 of 1960, Section 2(h).]
