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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(1) in Karnataka Police Act, 1963

(1)Without the permission of the Commissioner, or the Inspector-General or Deputy Inspector-General or of Government, as the case may be, no Police Officer shall engage in trade or be in any way concerned either as principal or as agent in any dealing in land or in any commercial transaction whatever or bid for property sold by order of a criminal court, or have money transactions with any other Police Officer.