Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(f) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (f)"Commissioner of Prohibition and Excise" means an officer appointed as such under section 3 of the Bombay Prohibition Act, 1949 (Bombay XXV of 1949);
