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

State of Maharashtra - Subsection

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

(g)direct that no licence, permit, pass or authorization of the kind specified in such order shall be granted without the previous approval of the State Government or also direct any additions or alterations to be made to or in the conditions subject to which under any other provisions of this Act, such licence, permit, pass or authorization can be granted;