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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1)(v) in Karnataka Police Act, 1963

(v)regulating the hours during which and the manner in which any place for the disposal of the dead, any Dharmashala, or village-gate or other place of public resort may be used so as to secure the equal and appropriate application of its advantages and accommodation and to maintain orderly conduct amongst those who resort thereto;