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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in The Karnataka Excise Act, 1965

(2)Where a licence or permit held by any person is cancelled under [xxx] [Omitted by Act 14 of 2005 w.e.f. 11.4.2005] sub-section (1) the authority aforesaid may cancel any other licence or permit granted to such person under this Act or under the Opium Act, 1878.