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

State of Karnataka - Subsection

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

(b)where in the case of an offence involving illegal possession, the offender has in his lawful possession any intoxicant, hemp, mhowra flowers or molasses other than those in respect of which an offence under this Act has been committed, the entire stock of such intoxicant, hemp, mhowra flowers or molasses;