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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Karnataka - Subsection

Section 103(ii) in The Karnataka Police Act, 1963.

(ii)if the order contravened was made under clause (y) of sub-section (1) of section 31, with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both;