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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(52) in The Maharashtra Prohibition Act

(52)any reference to the Code of Criminal Procedure, 1898, the Bombay Village Panchayats Act, 1933 (Bom. VI of 1933), or the Bombay Police Act, 1951 (Bom. XXII of 1951), includes a reference to any law corresponding to those Acts, respectively, in force in any part of the State V of 1998.