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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.

(2)Notwithstanding the composition of an offence under section 10, in case of damage to any public or private property and loss caused, the compensation payable shal1 be twice the amount of fair market value of the damaged property and the loss caused, to be determined by the Court.