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 129] [Entire Act] State of Gujarat - Subsection Section 129(5) in Gujarat Prohibition Act, 1949 (5)The powers of any officer empowered under this section shall be subject to such other modifications or restrictions as the [State] [This word was substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government may deem fit.
