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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(b) in The Karnataka Excise Act, 1965

(b)in the case of spirit or other liquor produced in any distillery established or any distillery, brewery or manufactory licensed under this Act, in accordance with its quality or strength, or in accordance with such scale of equivalents calculated on the quantity of materials used, or by the degree of attenuation of the wash or wort, as the case may be, as may be prescribed;