Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(b) in Karnataka Police Act, 1963

(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his ceasing to be a Police Officer, or whenever the Government in this behalf thinks it necessary and expedient to require him to do so.