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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2) in Karnataka Police Act, 1963

(2)If any such Police Officer produces a certificate signed by the prescribed Medical Officer in the district declaring him to be unfit by reason of disease, or mental or physical incapacity for further service in the Police, the necessary written permission to resign shall forthwith be granted to him on his discharging or giving satisfactory security for the payment of any debt due by him as such Police Officer to the Government or to any Police Fund.