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

State of Maharashtra - Subsection

Section 6A(1) in The Maharashtra Prohibition Act

(1)For the purpose of enabling the State Government to determine whether—
(a)any medicinal or toilet preparation containing alcohol, or
(b)any antiseptic preparation or solution containing alcohol, or
(c)any flavouring extract, essence or syrup containing alcohol,
is an article fit for use as intoxicating liquor, the State Government shall constitute a Board of Experts.