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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Karnataka - Subsection

Section 86(a) in The Karnataka Prohibition Act, 1961

(a)a certificate under the hand of a Registered Medical Practitioner or the Chemical Examiner or Assistant Chemical Examiner to Government under section 109 or of an officer appointed under sub-section (1) of that section, or,