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[Cites 0, Cited by 0] [Section 67A(1a)] [Section 67A] [Entire Act]

State of Maharashtra - Subsection

Section 67A(1a)(c) in The Maharashtra Prohibition Act

(c)knowingly sells any such article for being used as an intoxicating drink, or sells any such article under circumstances from which he might reasonably reduce the intention of the purchaser to use them for such purpose, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.