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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(3) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020

(3)Whoever contravenes any of the provisions of the rules made under this Act shall on conviction, be punished with imprisonment which shall not be less than three years but which may extend to five years and with fine which may extend to fifty thousand.