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Karnataka HC Directs Grant of Liquor Licence to Bangalore Club - (06 Nov 2015)

Karnataka HC has directed State Government to consider renewal of its CL-4 licence (liquor vending permit for clubs), as an interim measure, while staying provision of requirement of registration as per norms of Karnataka Societies Registration (KSR) Act, 1960.

Tags : KARNATAKA HC   STATE GOVERNMENT   LIQUOR LICENCE  

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