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

State of Maharashtra - Subsection

Section 143(2)(l1) in The Maharashtra Prohibition Act

(l1)prescribing the occasions on which special orders may be granted for the sale by retail of larger quantities or liquor or intoxicating drugs, or opium than those which are prescribed in any notification issued under this Act and the conditions on which such sales may be made;