Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] State of Karnataka - Subsection Section 99(d) in The Karnataka Prohibition Act, 1961 (d)detain and search and if he thinks proper, arrest any person whom he has reason to believe to be guilty of any offence under this Act.
