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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1)(b) in The Karnataka Excise Act, 1965

(b)any loss that may accrue when, in consequence of default, a lease under section 17 has been taken under management by the Deputy Commissioner, or has been re-sold by him, and