Section 20 in The Maharashtra Prohibition Act

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State of Maharashtra - Section

Section 20 in The Maharashtra Prohibition Act

20. Prohibition, or production etc., of charas.

No person shall—

(a)produce,

(b)manufacture,

(c)possess,

(d)export, or

(e)import,

(f)transport,

(g)buy,

(h)sell,

(i)consume, or

(j)use,

charas.