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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Karnataka - Subsection

Section 101(1)(a) in The Karnataka Prohibition Act, 1961

(a)require a licensed manufacturer, or vendor or any person acting with his express or implied permission on his behalf, to produce the licence, permit, pass or authorisation issued under this Act under which he carries on the manufacture, storage or sale of any intoxicant, hemp, mhowra flowers or molasses or taps toddy-producing trees or draws toddy therefrom;