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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(3) in Karnataka Police Act, 1963

(3)The compensation payable to any person under section 50 in respect of death or grievous hurt shall not in any way be capable of being assigned or charged or be liable to attachment or to pass to any person other than the person entitled to it by operation of law, nor shall any claim be set off against the same.