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 127] [Entire Act] State of Karnataka - Subsection Section 127(2) in The Karnataka Police Act, 1963. (2)Where an accused person pleads guilty and remits the sum specified, no furtherproceedings in respect of the offence shall be taken against him.
