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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Karnataka - Subsection

Section 159(1)(i) in The Karnataka Police Act, 1963.

(i)no power under this sub-section shall be exercised by a Commandant or Assistant Commandant or other officer not below the rank of a Jamadar unless the person to be awarded any of these punishments is under the command of such officer at the time when the breach of discipline or misconduct occurred and also when the power is exercised, and