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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in The Karnataka Information Technology Investment Regions Act, 2010

(2)Whoever contravenes the provisions of the Act or the rules or the regulations made thereunder shall on conviction be punished with imprisonment for a term which may extend to one month or with a fine which may extend to fifty thousand rupees.