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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Karnataka - Subsection

Section 169(1) in Karnataka Police Act, 1963

(1)No Magistrate or Police Officer shall be liable to any penalty or to payment of damage on account of any act done in good faith in pursuance or intended pursuance of any duty imposed on any authority conferred on him by any provision of this Act or of any other law for the time being in force or any rule, order or direction made or given therein.