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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1)(d) in The Karnataka Prohibition Act, 1961

(d)where, in the case of an offence of illegal import, export or transport the offender has attempted to import, export or transport any intoxicant, hemp, mhowra flowers or molasses, in contravention of the provisions of this Act, rule or order made thereunder or in breach of any condition of a licence, permit, pass or authorisation, the whole quantity of such intoxicant, hemp, mhowra flowers or molasses, which he has attempted to import, export or transport;