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 63] [Entire Act] State of Karnataka - Subsection Section 63(ii) in The Karnataka Prohibition Act, 1961 (ii)for a second offence, with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees:
