Section 40(1)(c) in The Maharashtra Prohibition Act

[Cites 0, Cited by 2] [Section 40(1)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1)(c) in The Maharashtra Prohibition Act

(c)

(i)that such person was either born and brought up or domiciled in any country outside India where such liquor is being generally used or consumed; or

(ii)that such person is on the Register of Foreigners under the Registration of Foreigners Act, 1939 (XVI of 1939), and is not domiciled in India

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State of Maharashtra - Subsection

Section 40(1)(c) in The Maharashtra Prohibition Act