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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Maharashtra - Subsection

Section 144(1)(a) in The Maharashtra Prohibition Act

(a)regulating as the case may be the supply or storage of any intoxicant denatured spirituous preparation or hemp, mhowra flowers or molasses including—
(i)the erection, inspection, supervision, management and control of any place for the manufacture, supply or storage of such article, and the fittings, implements and apparatus to be maintained therein.