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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Karnataka - Subsection

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

(3)All such officers, chairmen, members or servants as are referred to in sub-section (1) shall be bound,-
(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
(b)to assist the Excise Commissioner in carrying out the provisions of this Act.