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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(1)(a) in The Maharashtra Prohibition Act

(a)
(i)is a citizen of a foreign country, or a citizen of India and resides in any part of India, where consumption of alcoholic liquor is not generally prohibited by law; or
(ii)is a citizen of a foreign country, or a citizen of India and resides in any part of India, where consumption of liquor is prohibited by law, but has been consuming such liquor under permit or other authorization; and