Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 159] [Entire Act] State of Karnataka - Subsection Section 159(3) in The Karnataka Police Act, 1963. (3)No appeal shall lie from any order or punishment passed under this section except from an order of punishment of fine as provided in sub-section (4).
