Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 123] [Entire Act] State of Karnataka - Subsection Section 123(e) in The Karnataka Prohibition Act, 1961 (e)direct that no licence, permit, pass or authorisation of the kind specified in such order, shall be granted without the previous approval of the State Government;
