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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.

(a)That unlawful arms and other material including documents or papers were recovered from possession of the accused and there is reason to believe that such unlawful arms and other material including documents or papers were used in the commission of such offence; or