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[Cites 0, Cited by 7] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2) in The Maharashtra Prohibition Act

(2)In prosecution for an offence under sub-section (1), it shall be presumed until the contrary is proved that the person accused of the said offence has drunk liquor or consumed any other intoxicant for the purpose of being intoxicated and not for a medicinal purpose.