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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in The Karnataka Excise Act, 1965

(3)Every permit under this section shall specify,-
(a)the name of the person authorised to transport intoxicants;
(b)the period for which the permit is to be in force;
(c)the quantity and description of intoxicants for which it is granted; and
(d)any other particulars which may be prescribed.