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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1) in The Karnataka Prohibition Act, 1961

(1)The State Government, or, subject to its control, the Deputy Commissioner, may grant a health permit for the use or consumption of liquor to any person who requires such liquor for the preservation or maintenance of his health:Provided that no such permit shall be granted to a minor.