Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 98] [Entire Act] State of Karnataka - Subsection Section 98(2) in The Karnataka Prohibition Act, 1961 (2)The declaration of the State Government under this section shall be final and shall not be questioned in any Civil or Criminal Court.
