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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1) in The Karnataka Prohibition Act, 1961

(1)Notwithstanding anything contained in section 31, section 32 and section 34, the State Government or, subject to its control, the Deputy Commissioner may grant interim permits to persons applying for permits under any of the said provisions.