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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(n) in The Maharashtra Prohibition Act

(n)regulating the printing, publishing or otherwise displaying or distributing any advertisement or other matter soliciting the use of, or offering any intoxicant or hemp or calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act or to commit a breach or evade the provisions of any rule or order made thereunder or the conditions of any licence, permit, pass or authorization issued thereunder;