Section 65(2)(b) in The Karnataka Prohibition Act, 1961

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State of Karnataka - Subsection

Section 65(2)(b) in The Karnataka Prohibition Act, 1961

(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act or to commit a breach of or to evade the provisions of any rule or order made, or of the conditions of a licence, permit, pass or authorisation granted thereunder,

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State of Karnataka - Subsection

Section 65(2)(b) in The Karnataka Prohibition Act, 1961