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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(2) in Karnataka Police Act, 1963

(2)Subject to the provisions of Article 311 of the Constitution, the District Magistrate may, for misconduct, neglect of duty or other sufficient cause, impose on any Police Patel or member of the village police liable to be called for the performance of police duties the punishment of removal or dismissal from office.