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State of Karnataka - Section

Section 26 in The Karnataka General Clauses Act, 1899

26. Provision as to offences punishable under two or more enactments.

- Where an act or omission constitute an offence under two or more enactments, then the offenders shall be liable to be prosecuted and punished under either or any of those enactments, but shall not be liable to be punished twice for the same offence.