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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1)(e) in The Karnataka Prohibition Act, 1961

(e)where in the case of an offence of illegal sale, the offender has in his lawful possession any intoxicant, hemp, mhowra flowers or molasses other than that in respect of which an offence has been committed, the whole of such other intoxicant, hemp, mhowra flowers or molasses;