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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2)(e) in The Karnataka Excise Act, 1965

(e)uses, keeps or has in his possession any materials, still, utensil, apparatus or implement whatsoever for the purpose of manufacturing any intoxicant other than toddy ; or