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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Karnataka - Subsection

Section 124(2)(h) in The Karnataka Prohibition Act, 1961

(h)providing for the consulting of public opinion and prescribing the procedure to be followed and the matters to be ascertained before any licence, permit, pass or authorisation for the vend, consumption, or use of any of the articles mentioned in clause (b) is granted to any person or in any locality;