Section 36(1)(e) in The Karnataka Excise Act, 1965

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State of Karnataka - Subsection

Section 36(1)(e) in The Karnataka Excise Act, 1965

(e)permits or suffers persons whom he knows or has reason to believe to have been convicted of any non-bailable offence, or who are reputed prostitutes or habitual offenders, to resort to, or assemble or remain in or on the premises where any excisable article is sold or manufactured; or

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State of Karnataka - Subsection

Section 36(1)(e) in The Karnataka Excise Act, 1965