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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Karnataka - Subsection

Section 159(1)(a) in The Karnataka Police Act, 1963.

(a)punishment drill, extra guard, fatigue or any other duty for a term which may extend when the order is passed by the Commandant to fourteen days, and, when the order is passed by any other officer, to seven days;