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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1A) in The Maharashtra Prohibition Act

(1A)The Commissioner may also direct the owner of the stock of any intoxicant, denatured spirituous preparation, hemp or mhowra flowers who does not hold any licence, permit, pass or authorization for such stock to dispose of the said stock before such date as may be specified in the order, and the owner shall comply with such direction.