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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(1)(d) in Karnataka Police Act, 1963

(d)is guilty of any wilful breach, or neglect of any provision of law or of any rule or order which, as such Police Officer, it is his duty to observe or obey, or