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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Karnataka - Subsection

Section 156(l) in Karnataka Police Act, 1963

(l)willfully or negligently ill-treats, injures or causes the death of any animal or damages, loses, or makes away with any animal or vehicle used in the public service, shall, on conviction, be punished with rigorous imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.