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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3) in The Karnataka Prohibition Act, 1961

(3)If in any community there is no person who exercises control over sacramental matters relating to such community, and if, in the opinion of the State Government, it is so desirable, the authorisation under this section may be granted on the recommendation of such member of the community, as may be approved by the State Government in this behalf.