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[Cites 0, Cited by 2] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(2) in The Karnataka Prohibition Act, 1961

(2)The State Government or, subject to its control, the Deputy Commissioner may grant,-
(a)licences for the export, import, sale or possession of molasses, or
(b)permits for the transport of molasses.