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[Cites 0, Cited by 0] [Section 104G(5)] [Section 104G] [Entire Act]

State of Karnataka - Subsection

Section 104G(5)(ii) in Karnataka Forest Act, 1963

(ii)having so removed himself, except with the permission in writing of the court mentioned in sub-section (1), enters the area within the period specified in the order, the court may cause him to be arrested and removed in police custody to such place outside the area as the court may, in each case, specify.