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State of Gujarat - Section

Section 94 in Gujarat Prohibition Act, 1949

94. Execution of bonds in respect of minors.

- If any person in respect of whom a bond is ordered to be executed under [Sections 91 and 93] [These words and figures were substituted for 'the last three preceding sections' by Bombay 67 of 1953, Section 3.] is a minor, the bond shall be executed by his guardian.