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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Karnataka - Subsection

Section 124(2)(x) in The Karnataka Prohibition Act, 1961

(x)prescribing the number of places at which any intoxicant, hemp, mhowra flowers or molasses may be sold in any area, the location of such places in any area, the days and hours during which such places may or may not be kept open, the number of places in respect of which licences for sale may be granted and the number of such places, which may be managed by the State Government;