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

State of Karnataka - Subsection

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

(h)licensing, controlling or, in order to prevent obstruction, inconvenience, annoyance, risk, danger or damage to the residents or passengers in the vicinity, prohibiting the carrying in streets and public places of gunpowder or any other explosive substance;