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State of Karnataka - Section

Section 173 in Karnataka Police Act, 1963

173. Consent, etc., of a competent authority may be proved by writing under his signature.

- Whenever under this Act, the doing or the omitting to do anything or the validity of anything depends upon the consent, approval, declaration, opinion or satisfaction of a competent authority a written document signed by a competent authority purporting to convey or set forth such consent, approval, declaration, opinion or satisfaction shall be sufficient evidence thereof.