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[Cites 0, Cited by 2] [Section 36(1)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(1)(g) in The Karnataka Excise Act, 1965

(g)sells or gives any intoxicant to any child apparently under eighteen years of age or permits or suffers such child or remain in or on the premises where any excisable article is sold, or manufactured; or