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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1)(e) in Karnataka Police Act, 1963

(e)the public utterance of cries, singing of songs, playing of music, delivery of harangues, the use of gestures or mimetic representations, and the preparation, exhibition or dissemination of pictures, symbols, placards or any other object or thing, which may in the opinion of such authority offend against decency or morality or affect public order or undermine the security of, or tend to overthrow, the State or incite to the commission of an offence.