Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(28) in The Karnataka Prohibition Act, 1961

(28)“Prohibition Officer” means the Commissioner, a Deputy Commissioner, or any officer or person appointed to exercise any of the powers or to perform any of the duties and functions under the provisions of this Act;