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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1)(k) in Karnataka Police Act, 1963

(k)negligently lets loose any horse or other animal, so as to cause danger, injury, alarm or annoyance to the public, or suffers a ferocious dog to be at large without a muzzle, or sets on or urges a dog or other animal to attack, worry or put in fear any person or animal;