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 0] [Section 47] [Entire Act] State of Maharashtra - Subsection Section 47(1) in The Maharashtra Prohibition Act (1)Notwithstanding anything contained in sections 40A and 41 the State Government may, by rules or an order in writing, authorize an officer to grant interim permits to persons applying for permits under any of the said provisions.
