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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Karnataka - Subsection

Section 130(1) in The Karnataka Prohibition Act, 1961

(1)If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government may, by notification in the official Gazette, make such provisions as appear to it to be necessary or expedient for removing the difficulty.