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

State of Maharashtra - Subsection

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

(j)prescribe the procedure for the disposal of any shop or shops authorised to sell any intoxicant, denatured spirituous preparation, hemp, mhowra flowers or molasses under this Act and the procedure to be followed before granting any licence or licences;