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[Cites 0, Cited by 1] [Section 45(1)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(1)(c) in The Karnataka Prohibition Act, 1961

(c)in the event of any breach by the holder of such licence, permit, pass or authorisation or by his servants or by any one acting with his express or implied permission on his behalf of any of the terms and conditions of such licence, permit, pass or authorisation or of any licence, permit, pass or authorisation previously held by the holder;