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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(1)(b) in Gujarat Prohibition Act, 1949

(b)seize and detain any intoxicant hemp, mhowra flowers or molasses or other articles which he has reason to believe to be liable to confiscation or forfeiture under this Act [and seize any document or other article which he has reason to believe may furnish evidence of the commission of any offence under this Act] [These words were added by Bombay 22 of 1960, Section 82.].