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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(b) in The Karnataka Excise Act, 1965

(b)a cultivator or owner of any plant from which an intoxicating drug is produced may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced, to any person licensed under this Act to sell, manufacture or export the intoxicating drugs or to any officer, whom the Excise Commissioner may generally or specially authorise.