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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(5) in The Karnataka Police Act, 1963.

(5)Any order made under this section in so far as it relates to public health, convenience or safety of any locality, shall be subject to the provisions of any law relating to municipalities or other local authorities in force in such locality and any rule, regulation or bye-law made under such law.