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[Cites 0, Cited by 2] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(1) in Karnataka Municipal Corporations Act, 1976

(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.