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[Cites 0, Cited by 6] [Section 13(1)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1)(f) in The Karnataka Excise Act, 1965

(f)use, keep, or have in his possession, any material, still, utensil, implement or apparatus, whatsoever for the purposes of manufacturing any intoxicant other than toddy,