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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(4) in The Maharashtra Prohibition Act

(4)No holder of a permit under sections 40, 41, 46, 46A or 47 shall serve any liquor at any ceremonial or other function or any assembly of persons where persons (not being members of his family or his employees) who do not hold any of the permits aforesaid, are present.