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[Cites 0, Cited by 0] [Section 262A] [Entire Act]

State of Karnataka - Subsection

Section 262A(3) in Karnataka Municipalities Act, 1964

(3)Whoever intentionally aids or abets the commission by any other person of an offence punishable under sub-section (1) or sub-section (2) shall, on conviction, be punishable with the same punishment provided for such offence under the said sub-sections.]