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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1)(w) in Karnataka Police Act, 1963

(w)without the consent of the Government or the public authority concerned, affixes or causes to be affixed any bill, notice or other paper upon any lamp-post, tree, letter-box, transformer, street or any other property belonging to Government or any public authority, or writes upon or defaces or marks or causes to be written upon or defaced or marked, any such lamp-post, tree, letter-box, transformer, street or other property;