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 22A] [Entire Act] State of Maharashtra - Subsection Section 22A(1) in The Maharashtra Prohibition Act (1)No person other than a registered medical practitioner, shall issue any prescription for any intoxicating liquor.
