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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Karnataka - Subsection

Section 160(1) in Karnataka Police Act, 1963

(1)In any suit or proceeding against any member of the State Reserve Police Force for any act done by him in pursuance of a warrant or order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such warrant or order.