Section 2(2) in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
(2)Words and expressions used but not defined herein, shall have respective meanings as assigned to them in the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 (Central Act 21 of 1954) and the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or in any other law for the time being in force.
