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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(3) in The Karnataka Prohibition Act, 1961

(3)No holder of a permit granted under section 31, section 34, section 37 or section 38, shall allow the use or consumption of any part of the quantity of liquor held by him under the permit by any other person who is not the holder of any such permit.