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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in The Karnataka Excise Act, 1965

(1)No person, who is licensed to sell any intoxicant for consumption on his premises shall, during the hours in which such premises are kept open for persons employ or permit to be employed, either with or without remuneration, any children under such age as the State Government may, by rule, prescribe in this behalf, in any part of such premises in which such excisable article is consumed by the public.