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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Karnataka - Subsection

Section 104(1)(b) in The Karnataka Prohibition Act, 1961

(b)seize and detain any intoxicant, hemp, mhowra flowers or molasses or other articles which he has reason to believe to be liable to confiscation or forfeiture under this Act.