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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Karnataka - Subsection

Section 103(b) in The Karnataka Prohibition Act, 1961

(b)detain and search any person whom he has reason to believe to be guilty of any offence under this Act, and if such person has any intoxicant, hemp, mhowra flowers or molasses or any other thing in his possession, arrest him.