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[Cites 0, Cited by 3] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1) in The Karnataka Prohibition Act, 1961

(1)No holder of a permit granted under any of the provisions of this Act, other than section 33, shall drink in a public place, in any vehicle parked in a public place or in any room in a hotel or any institution provided the public have access to such room.