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[Cites 0, Cited by 26] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(2) in The Maharashtra Prohibition Act

(2)All orders passed by the Collector and Commissioner shall be appealable to the Commissioner and the State Government respectively at any time within ninety days from the date of the order complained of :Provided that no appeal shall lie against an order passed by the Commissioner on appeal.