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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in The Karnataka Prohibition Act, 1961

(3)The State Government may, by notification, appoint any person other than the Deputy Commissioner of a district to exercise in any district or place, all the powers and perform all the duties and functions as are assigned by or under this Act to a Deputy Commissioner, subject to the control of the Prohibition Commissioner and such other control as the State Government may from time to time direct.