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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(3) in The Maharashtra Prohibition Act

(3)The provisions of sub-section (2) shall not apply to the consumption of any liquor—
(a)by indoor patients during the period they are being treated in any hospital, convalescent home, nursing home or dispensary, maintained or supported by Government or a local authority or by charity, or
(b)by such other persons, in such other institutions, or in such circumstances as may be prescribed.