Section 98(1)(c) in The Maharashtra Prohibition Act

[Cites 0, Cited by 4] [Section 98(1)] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(1)(c) in The Maharashtra Prohibition Act

(c)where in the case of an offence of illegal import, export or transport, the offender has attempted to import, export or transport any intoxicant, hemp, mhowra flowers or molasses, in contravention of the provisions of this Act, rule, regulation or order or in breach of a condtion of a licence, permit, pass or authorization, the whole quantity of such intoxicant, hemp, mhowra flowers or molasses which he has attempted to import, export, or transport,

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State of Maharashtra - Subsection

Section 98(1)(c) in The Maharashtra Prohibition Act