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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act] State of Karnataka - Subsection Section 137(1)(i) in The Karnataka Police Act, 1963. (i)fine not exceeding one-fourth of the annual emoluments of his office;