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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(1)(c) in The Karnataka Prohibition Act, 1961

(c)knowingly sells any such article for being used as an intoxicating drink, or sells any such article under circumstances from which he might reasonably deduce the intention of the purchaser to use them for such purpose,