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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(a) in The Maharashtra Prohibition Act

(a)seize in any open place, or in transit any intoxicant, hemp, mohwra flowers or molasses or any other thing which he has reason to believe to be liable to confiscation or forfeiture under this Act or any other law for the time being in force relating to excise revenue and any document or other article which he has reason to believe may furnish evidence of the commission of any offence under this Act ;