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 159] [Entire Act] State of Karnataka - Subsection Section 159(2) in The Karnataka Police Act, 1963. (2)Any of the punishments specified in sub-section (1) may be awarded separately or with any one or more of the others:Provided that fine shall not be awarded in combination with forfeiture of pay or allowances.
