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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(3)(e) in The Karnataka Prohibition Act, 1961

(e)the levy of any duty or fee and the recovery of any duty or fee leviable under any such enactment; and any such investigation, legal proceeding or remedy may be instituted or enforced and any such penalty, forfeiture, or punishment may be imposed, and any such duty or fee may be levied or recovered, as if such enactment had not been repealed: