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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Maharashtra - Subsection

Section 129A(6) in The Maharashtra Prohibition Act

(6)Any expenditure incurred for the purpose of enforcing the provisions of this section including any fees payable to a registered medical practitioner or the Officer appointed under sub-section (1) shall be defrayed out of moneys provided by the State Legislature.