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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Karnataka - Subsection

Section 85(2) in The Karnataka Prohibition Act, 1961

(2)In prosecutions under section 60, it shall be presumed without further evidence until the contrary is proved that the accused person has committed an offence under that section in respect of any denatured spirit or denatured spirituous preparation which has been or attempted to be altered in contravention of the provisions of section 13.