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[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

State of Karnataka - Subsection

Section 85(4)(a) in The Karnataka Prohibition Act, 1961

(a)by indoor-patients during the period they are being treated in any hospital, convalescent home, messing home, or dispensary, maintained or supported by Government or a local authority, or by charity, or