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 1] [Section 59] [Entire Act] State of Maharashtra - Subsection Section 59(3) in The Maharashtra Prohibition Act (3)If the articles which are forfeited under sub-section (2) are sold, the Commissioner may, if he thinks fit, order the whole or any portion of the sale proceed of such articles to be paid to the owner thereof.
