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 30] [Entire Act] State of Gujarat - Subsection Section 30(6) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020 (6)Whoever acts as a tourist guide without having the license, shall, on conviction, be punishable with imprisonment which may extend to one month.
