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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(2) in The Karnataka Prohibition Act, 1961

(2)Any receptacle, package, or covering in which any of the articles liable to confiscation under sub-section (1) is found and the other contents of such receptacle, package or covering and the animals, vehicles, vessels or other conveyance used in carrying any such article shall likewise be liable to confiscation by the order of the Court.