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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(a) in The Karnataka Prohibition Act, 1961

(a)require, by order, any person liable to pay any excise duty or fee under this Chapter, to furnish him with any information or to produce before him any accounts or other documents concerning any excisable article as may be necessary for the purposes of this Chapter;