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 200] [Entire Act] State of Maharashtra - Section Section 13 in The Maharashtra Prohibition Act 13. Prohibition of sale, etc., of liquor. No person shall—(a)bottle any liquor for sale;(b)consume or use liquor; or(c)use, keep or have in his possession any materials, still, utensils, implement or apparatus whatsoever for the manufacture of any liquor.
