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[Cites 0, Cited by 2] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2) in The Karnataka Prohibition Act, 1961

(2)Where a licence, permit, pass or authorisation held by any person is cancelled under sub-section (1), the authority aforesaid may cancel any other licence, permit, pass or authorisation granted or deemed to have been granted to such person under this Act.