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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2) in The Karnataka Excise Act, 1965

(2)" to bottle" means to transfer liquor from a cask or other vessel to a bottle, jar, flask [polythene sachet] [Inserted by Act 1 of 1994 w.e.f. 1-7-1993] or similar receptacle for the purpose of sale, whether any process of manufacture be employed or not, and includes re-bottling;