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[Cites 0, Cited by 1] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(2) in Karnataka Police Act, 1963

(2)In the case of an intended suit on account of such a wrong as aforesaid, the person intending to sue shall be bound to give to the alleged wrongdoer one month's notice at least of the intended suit with sufficient description of the wrong complained of, failing which such suit shall be dismissed.