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[Cites 0, Cited by 9] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1) in The Karnataka Excise Act, 1965

(1)The District Magistrate may, by notice in writing to the licensee require that any shops in which any intoxicant is sold shall be closed at such times and for such period as he may think necessary for the preservation of the public peace 1[or the prevention of the spreading of any infectious diseases]1