Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 88] [Entire Act] State of Karnataka - Subsection Section 88(2) in The Karnataka Prohibition Act, 1961 (2)Offences under section 58, section 59 or section 60 shall be non-bailable.
