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[Cites 0, Cited by 23] [Section 142] [Entire Act]

State of Maharashtra - Subsection

Section 142(1) in The Maharashtra Prohibition Act

(1)If the Collector is of opinion that it is in the interest of public peace to close any place in which any intoxicant or hemp is sold it shall be lawful for the Collector by an order in writing to the persons holding a licence for the sale of such intoxicant or hemp to require him to close such place at such time or for such period as may be specified in the order.