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[Cites 0, Cited by 6] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(2) in The Maharashtra Prohibition Act

(2)Such permit shall be granted ordinarily for a period not exceeding one week at any one time; but may be extended from time to time for further periods not exceeding one week at a time, so however that the total period shall not exceed in the aggregate one month.