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 0] [Section 121] [Entire Act] State of Karnataka - Subsection Section 121(6) in The Karnataka Prohibition Act, 1961 (6)It shall be lawful for the State Government by order to exempt any class of persons from liability to bear any portion of the cost of such additional police.
