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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2) in The Karnataka Prohibition Act, 1961

(2)It shall be presumed until the contrary is proved that the person accused of an offence under sub-section (1) has committed such offence, if the offence committed by that other person is proved to have been committed in the premises in his immediate possession.