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] [Entire Act] State of Karnataka - Section Section 138 in Karnataka Police Act, 1963 138. Liability to criminal prosecution not affected. - Nothing in the last preceding section shall affect the liability of any Police Patel or other member of the village police to criminal prosecution for any offence with which he may be charged.
