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

State of Maharashtra - Subsection

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

(f)regulating the grant, suspension or cancellation of licences, permits, passes or authorizations for the import, export, transport, collection, sale, purchase , possession, manufacture, bottling , consumption, use or cultivation of any of the above articles mentioned in clause (b) and for the matters specified in clause (e) ;