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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(c) in The Karnataka Prevention Of Dangerous Activities Of Acid Attackers, Bootleggers, Depredator Of Environment, Digital Offenders, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Land-Grabbers, Money Launderers, Sexual Predator And Video Or Audio Pirates, 1985

(c)Notwithstanding anything contained in the said Code, every offence under clause (b) shall be cognizable.