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[Cites 0, Cited by 2] [Section 385] [Entire Act]

State of Karnataka - Subsection

Section 385(4) in Karnataka Municipal Corporations Act, 1976

(4)In any legal proceedings in respect of powers exercised under this section in which it is alleged that any animals, poultry, fish or articles of food were not kept, exposed, hawked about, manufactured, prepared, stored, packed or cleansed for sale, or were not intended for human food, the burden of proof shall lie on the party so alleging.