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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(4) in The Karnataka Prohibition Act, 1961

(4)If any dispute arises whether use of liquor is required by any person for sacramental purposes, the person requiring such use may apply to the Commissioner and the Commissioner, after holding a summary enquiry in the prescribed manner, shall decide whether or not the liquor is required by the person for sacramental purposes.