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[Cites 0, Cited by 1] [Section 139(1)] [Section 139] [Entire Act]

State of Maharashtra - Subsection

Section 139(1)(d) in The Maharashtra Prohibition Act

(d)exempt any intoxicant or class of intoxicants, denatured spirituous preparation, hemp, mhowra flowers or molasses from all or any of the provisions of this Act or from all or any of the rules, regulations or orders made thereunder subject to such conditions as it may impose;