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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Karnataka - Subsection

Section 124(2)(n) in The Karnataka Prohibition Act, 1961

(n)regulating the printing, publishing or otherwise displaying or distributing any advertisement or other matter soliciting the use of or offering any intoxicant or hemp, or 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 or evade the provisions of any rule or order made thereunder or the conditions of any licence, permit, pass or authorisation issued thereunder;