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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(35) in The Maharashtra Prohibition Act

(35)"Prohibition officer” includes the Commissioner , Collector or any officer or person appointed to exercise any of the powers or to perform any of the duties and functions under the provisions of this Act and also includes any officer or person invested with any such powers and on whom any such functions, or duties are imposed, and any member of a committee, board or medical board;