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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1)(b) in The Karnataka Control Of Organized Crimes Acts, 2000.

(b)That the evidence of an expert, the finger prints of the accused were found at the site of the offence or on anything including unlawful arms and other material including documents or papers and vehicle used in connection with the commission of such offence, the Special Court shall presume, unless the contrary is proved, that the accused had committed such offence.