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

State of Karnataka - Subsection

Section 92(1)(v) in The Karnataka Police Act, 1963.

(v)without the consent of the owner or occupier, affixes or causes to be affixed any bill, notice or other paper upon any building, wall or fence, or writes upon or defaces or marks any such building, wall or fence;