Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(1) in The Maharashtra Prohibition Act (1)The State Government may, by rules or an order in writing, authorise an officer to grant permits for the consumption or use of intoxicating drugs or opium in such quantities as may be prescribed.
