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 4] [Entire Act] State of Karnataka - Section Section 41 in The Karnataka Prohibition Act, 1961 41. Regulation of sale, etc., of ware housed intoxicants or hemp. The State Government may by rules made in this behalf, regulate the sale, custody or removal of ware-housed intoxicants or hemp.
