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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(2)(iii) in The Maharashtra Prohibition Act

(iii)the holders of hotel licences shall pay the expenses of any officer of the excise establishment, if any, required for grant and control of permits on the premises or for the supervision over the issue and consumption of foreign liquor in the hotel .