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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Karnataka - Subsection

Section 104(2) in The Karnataka Prohibition Act, 1961

(2)Any Prohibition Officer authorised by the State Government under this section, who arrests any person under clause (a) or seizes and detains any article under clause (b) of sub-section (1) shall forward such person or article, as the case may be, without unnecessary delay to the officer in charge of the nearest Police Station.