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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2)(iv) in The Maharashtra Prohibition Act

(iv)the licensee may sell any part of the stock of foreign liquor to foreign liquor licensees or to chemists, canteens, messes and clubs, holding licences in the State, or to any person outside the State, subject to such conditions as the Commissioner may impose;