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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1) in Karnataka Police Act, 1963

(1)Every person who for any reason ceases to be a Police Officer shall forthwith deliver up to the officer empowered by the Commissioner or the Deputy Inspector-General, or the Principal of the Police Training School, or College, or the Superintendent, to whom such Police Officer is subordinate, to receive the same, his certificate of appointment or of office and the arms, accoutrements clothing and other necessaries which have been furnished to him for the performance of duties and functions connected with his office.