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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(2) in The Karnataka Prohibition Act, 1961

(2)All warrants issued under sub-section (1) shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, by a Police Officer or a Prohibition Officer duly empowered in this behalf or if the officer issuing the warrant deems fit, by any other person.