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[Cites 0, Cited by 1] [Section 139(1)] [Section 139] [Entire Act]

State of Maharashtra - Subsection

Section 139(1)(f) in The Maharashtra Prohibition Act

(f)prescribe the number of places at which any intoxicant specified in such order, denatured spirituous preparation, hemp, mhowra flowers or molasses, may be sold in any area, the location of such places in any area, the days and hours during which such places may or may not be kept open, the number of such places in respect of which licences for sale may be granted and the number of such places which may be managed by the State Government departmentally ;