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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3)(d) in The Karnataka Prohibition Act, 1961

(d)the places from and to which liquor, intoxicating drug or hemp are to be imported, exported or transported, and in the case of places more than ten miles apart, the route by which they are to be conveyed.