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 16A] [Entire Act] State of Karnataka - Subsection Section 16A(1) in The Karnataka Excise Act, 1965 (1)Notwithstanding anything contained in this Act or rules made thereunder, no licence to,-(a)manufacture; or(b)bottle; or(c)manufacture and bottle;arrack for sale shall be granted or renewed to any person with effect from the 1st day of July, 2007.
