Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 137] [Entire Act] State of Maharashtra - Subsection Section 137(1) in The Maharashtra Prohibition Act (1)All orders passed by any Prohibition Officer other than the Collector or Commissioner under this Act shall be appealable to the Collector at any time within sixty days from the date order complained of.
