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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(2) in The Karnataka Police Act, 1963.

(2)A Police Officer who, being absent on leave, fails, without reasonable cause, to report himself for duty on the expiration of such leave, shall, for the purposes of sub-clause (c) of clause (ii) of sub-section (1) be deemed to withdraw himself from the duties of his office within the meaning of section 27.