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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(7) in The Karnataka Prohibition Act, 1961

(7)Any expenditure incurred for the purpose of enforcing the provisions of this section including any fees payable to a registered medical practitioner or the officer appointed under sub-section (1) shall be defrayed out of moneys provided by the State Legislature.