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[Cites 0, Cited by 5] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2) in The Karnataka Excise Act, 1965

(2)No person who is licensed to sell any intoxicant for consumption at his premises shall, without the previous permission in writing of the Deputy Commissioner, during the hours in which such premises are kept open for persons, employ or permit to be employed, either with or without remuneration any woman in any part of such premises in which such excisable article is consumed by the public.