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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(2) in The Karnataka Prohibition Act, 1961

(2)Any person, who fails to comply with any requisition made by the Commissioner under sub-section (2) of section 50 shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine or with both.