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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(2) in The Karnataka Prohibition Act, 1961

(2)No person shall,-
(a)knowingly sell any article mentioned in section 16 for being used as an intoxicating drink; or
(b)sell any such article under circumstances from which he might reasonably deduce the intention of the purchaser to use them for such purposes.