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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3) in Karnataka Police Act, 1963

(3)Every general or special order under sub-sections (1) and (2) shall be published in the manner prescribed for the publication of a public notice under section 172.Explanation. - For the purposes of sub-section (2), a dress or an article of apparel shall be deemed to be worn or displayed in public, if it is worn or displayed in any place to which the public have access.