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[Cites 0, Cited by 1] [Section 139(1)] [Section 139] [Entire Act]

State of Maharashtra - Subsection

Section 139(1)(b) in The Maharashtra Prohibition Act

(b)regulate the import, export, transport, possession, sale, purchase, consumption or use of any intoxicant, hemp, mhowra flowers, molasses or any article which is likely to be used for the manufacture of an intoxicant with or without licence, permit, pass or authorisation throughout the State or within the limits of any local area subject to such conditions as it may impose .