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State of Karnataka - Section

Section 75 in The Karnataka Prohibition Act, 1961

75. Penalty for conspiracy.

When two or more persons agree,-
(a)to commit or cause to be committed any offence under this Act, or
(b)to commit a breach of the conditions of a licence, permit, pass or authorisation,
-each of such persons, shall, on conviction, be punished with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.