Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Karnataka - Subsection Section 96(e) in The Karnataka Police Act, 1963. (e)having in his possession without lawful excuse (the burden of proving which excuse shall be on such person) any implement of house breaking,
