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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Karnataka - Subsection

Section 159(1)(b) in The Karnataka Police Act, 1963.

(b)forfeiture of pay and allowance or such portion of pay and allowance as he considers necessary for a period which may extend, when the order is passed by the Commandant, to one month, and when the order is passed by any other officer, to ten days;