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[Cites 0, Cited by 0] [Section 146A(1)] [Section 146A] [Entire Act]

State of Maharashtra - Subsection

Section 146A(1)(a) in The Maharashtra Prohibition Act

(a)if the plaintiff does not prove that, previously to bringing such action, he has presented all such appeals allowed by this Act, or any other law for the time being in force, as within the aforesaid period of four months, it was possible to present; or