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[Cites 0, Cited by 0] [Section 51A(2)] [Section 51A] [Entire Act]

State of Karnataka - Subsection

Section 51A(2)(ii) in The Karnataka Excise Act, 1965

(ii)whether the licensee has manufactured excisable goods or spirit as provided under this Act or the rules framed thereunder or as per the orders issued by the Government or the Excise Commissioner;