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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Karnataka - Subsection

Section 23A(2) in The Karnataka Excise Act, 1965

(2)In consideration of grant or renewal of Distributor license by or under this Act, the State Government shall levy privilege fee at such rate or amount as may be determined by notification subject to such rules as may be prescribed and the privilege fee may be collected in the notified manner at any time of the year:]]