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[Cites 0, Cited by 6] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(5) in The Karnataka Control Of Organized Crimes Acts, 2000.

(5)Notwithstanding anything contained in the Code, the accused shall not be granted bail if it is noticed by the Court that he was on bail in an offence under this Act or under any other Act on the date of the offence in question.