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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Gujarat - Subsection

Section 128(1)(a) in Gujarat Prohibition Act, 1949

(a)for the arrest of any person whom he has reason to believe to have committed an offence under this Act or any other law relating to the excise revenue for the time being in force;