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[Cites 0, Cited by 11] [Section 71(2)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(2)(e) in The Karnataka Excise Act, 1965

(e)regulating the periods and localities in which, and the persons or classes of persons to whom, licences for the wholesale or retail sale of any intoxicant may be granted and regulating the number of such licences which may be granted in any local area;