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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Karnataka - Subsection

Section 147(3) in Karnataka Police Act, 1963

(3)If any Reserve Police Officer resigns in contravention of this section, he shall be liable, without prejudice to any other penalty imposed by this Act or any other law for the time being in force, on the order of the Commandant to forfeit all arrears of pay due to him.