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 0] [Section 72] [Entire Act] State of Karnataka - Subsection Section 72(c) in The Karnataka Excise Act, 1965 (c)The Madras Abkari Act, 1886 (Madras Act I of 1886), shall stand repealed:
