Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 37] [Entire Act] State of Karnataka - Subsection Section 37(1) in The Karnataka Prohibition Act, 1961 (1)The State Government, or subject to its control, the Deputy Commissioner may grant tourists’ permits to consume, use or buy foreign liquor to a person who is a tourist.
