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[Cites 0, Cited by 7] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(b) in The Maharashtra Prohibition Act

(b)has the care, management or control of, or in any manner assists in conducting the business, of any place opened, kept or used as a common drinking house, shall, on conviction, be punished with imprisonment for a term which shall not be less than three years but which may extend to five years or with fine which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees or with both.