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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Karnataka - Subsection

Section 111(1) in The Karnataka Prohibition Act, 1961

(1)Any Prohibition Officer empowered to investigate an offence under this Act shall have power to grant bail in accordance with the provisions of the Code of Criminal Procedure, 1898, to any person arrested without a warrant for an offence under this Act.