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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3)(ii) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(ii)in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five hundred rupees.