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[Cites 0, Cited by 2] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(b) in The Maharashtra Prohibition Act

(b)regulating the import, export, transport, collection , sale, purchase, bottling , consumption, use or possession of any intoxicant, denatured spirituous preparation or hemp, mhowra flowers or molasses;