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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3)(d) in The Maharashtra Prohibition Act

(d)the places from and to which intoxicant or hemp are to be imported, exported or transported and in the case of places more than ten miles apart, the route by which they are to be conveyed.