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[Cites 0, Cited by 0] [Section 146A(1)] [Section 146A] [Entire Act]

State of Maharashtra - Subsection

Section 146A(1)(b) in The Maharashtra Prohibition Act

(b)in the case of an action for damages, if tender of sufficient amends shall have been made before the action was brought, or if after the institution of the action a sufficient sum of money is paid into Court with costs, by or on behalf of the defendant.