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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(3)(s) in Karnataka Panchayat Raj Act, 1993

(s)to take action to prevent discrimination on the basis of caste, religion and sex etc., and to direct the Gram Panchayaths to not to grant license to shops vending liquor or narcotic drugs or place of gambling or any other activities prejudicial to public interest;