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[Cites 0, Cited by 0] [Section 59C] [Entire Act]

State of Maharashtra - Subsection

Section 59C(2) in The Maharashtra Prohibition Act

(2)In specifying quantity of possession of denatured spirituous preparation under sub-section (1) regard shall be had to the necessity for the free possession of such preparation for legitimate, domestic and other purposes, and different limits may be fixed for—
(i)different local areas,
(ii)different classes of persons, and
(iii)different occasions.