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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(iii) in Chalukya's Heritage Area Management Authority Act, 2017

(iii)for effective communication and obtaining of any information regarding any design to commit or the commission of any offence by any person under this Act or any rule, or regulation or order made thereunder; and