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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(h) in The Maharashtra Prohibition Act

(h)providing for the consulting of public opinion and prescribing the procedure to be followed and the matters to be ascertained before any licence, permit, pass or authorization for the vend, consumption or use of any of the above articles mentioned in clause (b) is granted to any person or in any locality;