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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2)(b) in The Karnataka Prohibition Act, 1961

(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet, or other publication, printed and published in accordance with law, outside the State, but normally circulating within the State;