Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Entire Act]

State of Karnataka - Section

Section 48 in The Karnataka Prohibition Act, 1961

48. Right to title or interest under licence not liable to be sold or attached in execution.

Notwithstanding anything contained in any law for the time being in force, no right, title or interest in any licence, permit, pass or authorisation granted under this Act, shall be liable to be sold, transferred or attached in execution of any process of any Civil or any other Court.