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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(a) in The Karnataka Prohibition Act, 1961

(a)in the case of an excisable article imported,-
(i)by payment either in the State at the time of its import or in the State or territory of export at the time of its export; or
(ii)by payment upon issue for sale from a warehouse established or licensed under the provisions of this Act;