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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3) in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017

(3)Any person who obstructs the discharge of official duties or the work of the vigilance officer, appointed under sub-section (1), shall on conviction be punished with imprisonment for a term which may extended to three months or with fine which may be extended to five thousand rupees or with both.