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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(a) in The Karnataka Excise Act, 1965

(a)for the search of any place in which he has reason to believe that any intoxicant, still, utensil, implement, apparatus or materials which are used for the commission of such offence or in respect of which such offence has been, is being, or is likely to be, committed, are kept or concealed, and