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 2] [Section 123(1)] [Section 123] [Entire Act] State of Gujarat - Subsection Section 123(1)(a) in Gujarat Prohibition Act, 1949 (a)arrest without warrant any person whom he has reason to believe to be guilty of an offence under this Act;