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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Karnataka - Subsection

Section 123(2)(b) in Karnataka Police Act, 1963

(b)by or on behalf of any association formed for the purpose of furthering the interests of members of the police force as such, where the association has been authorised or recognised by the Government and the act done is done under any rules or articles of the association which have been approved by the Government.