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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Karnataka - Subsection

Section 155(e) in Karnataka Police Act, 1963

(e)directly or indirectly holds correspondence with, or communicates intelligence to, or assists, or relieves, any person in arms against the State, or any person conspiring against Government or public security or any person to be arrested, or omits to discover immediately to his superior officer present, any such correspondence or communication coming to his knowledge; or