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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1) in The Maharashtra Prohibition Act

(1)The State Government may, by rules or an order in writing, authorize an officer to grant licences to the managers of hotels to sell foreign liquor to the holders of permits granted under this Act :Provided that the State Government is satisfied that such hotel has ordinarily a sufficient number of boarders eligible to hold permits.