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

State of Karnataka - Subsection

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

(b)a report under the hand of any Registered Medical Practitioner, in any hospital or dispensary maintained by the State Government or a local authority, or any other Registered Medical Practitioner authorised by the State Government in this behalf, in respect of any person examined by him or upon any matter or thing duly submitted to him for examination or analysis and report,