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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2)(c) in The Karnataka Excise Act, 1965

(c)sells or keeps or exposes for sale any Indian liquor in a bottle,case, package or other receptacle with any mark thereon or on the cork thereof with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, when such act shall not amount to the offence of selling goods marked with counterfeit trade mark under section 486 of the Indian Penal Code;