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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(ii) in Karnataka Police Act, 1963

(ii)the property being, as an article of common wearing apparel or otherwise, incapable of identification from the written or printed information given, has in no way concealed after the receipt of such information, on conviction, be punished with fine which may extend to fifty rupees in respect of each such article of property so in his possession or offered to him.