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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1) in The Karnataka Control Of Organized Crimes Acts, 2000.

(1)Without prejudice to the powers of the High Court to make rules under section 29, the State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.