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[Cites 0, Cited by 19] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in The Karnataka Control Of Organized Crimes Acts, 2000.

(4)Any person who is a member of an organized crime syndicate shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to a fine which shall not be less than five lakh rupees.