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[Cites 0, Cited by 3] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(4) in The Karnataka Control Of Organized Crimes Acts, 2000.

(4)Any person who contravenes any direction issued under sub-section (3) shall be punishable with imprisonment for a term, which may extend to one year and with fine, which may extend to one thousand rupees.