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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Karnataka - Subsection

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

(3)Whoever harbors or conceals or attempts to harbor or conceal, any member of an organized crime syndicate shall 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 a fine, which shall not be less than five lakh rupees.