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State of Karnataka - Section

Section 57 in Karnataka Police Act, 1963

57. Period of operation of orders under section 54, 55 or 56.

- A direction made under section 54, 55 or 56 not to enter any particular area or such area and any district or districts or any part thereof, contiguous thereto shall be for such period as may be specified therein and shall in no case exceed a period of two years from the date on which it was made.