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[Cites 0, Cited by 24] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in The Karnataka Prohibition Act, 1961

(1)The Deputy Commissioner of a district shall within the limits of his jurisdiction exercise such powers and perform such duties and functions as are assigned by or under the provisions of this Act to a Deputy Commissioner, subject to such control as the State Government may from time to time direct.