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 37] [Entire Act] State of Karnataka - Subsection Section 37(2) in The Karnataka Prohibition Act, 1961 (2)A tourist’s permit may be granted for the period of the tourist’s intended stay in the State, but shall in no case be granted for a period exceeding three months.
