Section 50(3)(a) in The Karnataka Excise Act, 1965

[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(3)(a) in The Karnataka Excise Act, 1965

(a)to take all reasonable measures in their power to prevent the commission of such breaches which they may know, or have reason to believe are about or likely to be committed; and

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State of Karnataka - Subsection

Section 50(3)(a) in The Karnataka Excise Act, 1965