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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2) in The Karnataka Prohibition Act, 1961

(2)An authorisation under this section shall be granted on the recommendation of the person, who consistently with the religious tenets of the community to which the person applying for such authorisation belongs, exercises control over sacramental matters relating to such community and has been approved by the State Government in that behalf.