Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 39] [Entire Act] State of Karnataka - Subsection Section 39(2) in The Karnataka Prohibition Act, 1961 (2)No holder of a permit granted under section 32 shall allow the use or consumption of any part of the quantity of liquor held by him by any other person.
