Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 43] [Entire Act] State of Karnataka - Subsection Section 43(1) in The Karnataka Excise Act, 1965 (1)any intoxicant, material, still, utensil, implement or apparatus in respect of, or by means of which, such offence has been committed;
