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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(2) in The Karnataka Excise Act, 1965

(2)Nothing in sub-section (1) shall absolve any person, who manufactures, sells or has possession of any intoxicant on account of another person from liability to any punishment under this Act for unlawful manufacture, sale or possession of such article.