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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Karnataka - Subsection

Section 87(2)(ii) in Karnataka Forest Act, 1963

(ii)in the case of a second or subsequent offence, the term of imprisonment shall not be less than seven years and the amount of fine shall not be less than seventy five thousand rupees.]