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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Karnataka - Subsection

Section 158(1) in Karnataka Police Act, 1963

(1)Every person sentenced under this Act to imprisonment may be dismissed from the State Reserve Police Force, and his pay, allowance and any other moneys due to him, as well as any medals and decorations received by him shall further be liable to forfeiture.