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 24A] [Entire Act] State of Karnataka - Subsection Section 24A(3) in The Karnataka Excise Act, 1965 (3)For grant of the licence under sub-section (1), the State Government may levy such licence fee, privilege fee, vend fee or any other form of fee as consideration.]
