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State of Maharashtra - Section

Section 63 in The Maharashtra Prohibition Act

63. Provision of Act in relation to molasses to be in addition to, and not in derogation of Bom. XXXVIII of 1956.

The provisions of this Act in relation to molasses shall be in addition to, and not in derogation of the provisions of the Bombay Molasses (Control) Act, 1956 (Bom. XXXVIII of 1956), or of any rule or order made thereunder.