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

State of Maharashtra - Subsection

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

(k)direct that before granting licences, auctions may be held, tenders called for or offers received and that licences shall be granted subject to such conditions as may be prescribed to persons whose bids, tenders or offers are accepted by the Collector;