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State of Karnataka - Section

Section 4 in THE KARNATAKA POLICE (AMENDMENT) ACT, 2021

4. Amendment of Section 79.- In section 79 of the Principal Act,- (i) in the hanging para, for the words "one year" the words "three years" shall be substituted and after the word "fine" the words "up to rupees one lakh" shall be inserted;

(ii)in the proviso,-
(a)in clause (a) for the words "three months" the words "six months" and for the words "five hundred" the words "ten thousand" shall be
respectively substituted;
(b)in clause (b) for the words "six months" the words "one year" and for the words "five hundred" the words "fifteen thousand" shall be respectively substituted; and
(c)in clause (c) for the words "nine months" the words "eighteen months" and for the words "one thousand" the words "twenty thousand" shall be respectively substituted.