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[Cites 0, Cited by 0] [Section 67C] [Entire Act]

State of Maharashtra - Subsection

Section 67C(c) in The Maharashtra Prohibition Act

(c)drinks any denatured spirituous preparation, shall, on conviction, be punished with imprisonment for a term which shall not be less than three years but which may extend to five years or with fine which shall not be less than twenty-five thousand rupees but which may extend to fifty thousand rupees or with both.