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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Karnataka - Subsection

Section 111(2) in The Karnataka Prohibition Act, 1961

(2)When any person has been arrested under section 105, a Prohibition Officer empowered to investigate an offence under this Act, shall have power to grant bail in accordance with the provisions of the Code of Criminal Procedure, 1898.