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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.

(a)The references to “fifteen days” and “Sixty days” wherever they occur, shall be constructed as references to “Thirty days” and “ninety days” respectively;