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[Cites 0, Cited by 0] [Section 68C] [Entire Act]

State of Karnataka - Subsection

Section 68C(2) in The Karnataka Excise Act, 1965

(2)All interim orders issued or made by such court whether in the nature of temporary injunction or otherwise, restraining any proceeding referred to in clauses (i) and (ii) of sub-section (1) which is being or about to be taken shall stand dissolved or vacated, as the case may be.