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 0] [Section 46A] [Entire Act] State of Maharashtra - Subsection Section 46A(1) in The Maharashtra Prohibition Act (1)The State Government may, by rules or an order in writing, authorise an officer to grant a tourist’s permit to consume, to use and buy foreign liquor to a person who is a tourist.
