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State of Karnataka - Section

Section 71E in Karnataka Forest Act, 1963

71E. Award of Confiscation not to interfere with other punishments.

- The award of any confiscation [under section 71A or section 71C or section 71D] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] shall not prevent the infliction of any punishment to which the person affected thereby is liable under this Act.