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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(3) in The Karnataka Prohibition Act, 1961

(3)Such a permit shall be granted for such quantities and shall be subject to such further conditions as may be prescribed.Explanation: For the purposes of this section, a household shall mean a group of persons residing and messing jointly as members of one domestic unit.