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[Cites 0, Cited by 10] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(ii) in The Karnataka Control Of Organized Crimes Acts, 2000.

(ii)In any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine, which shall not be less than five lakh rupees.