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State of Karnataka - Section

Section 117 in The Karnataka Police Act, 1963.

117. Neglect or refusal to serve as Special Police Officer.—

Any person who having been appointed a Special Police Officer under section 19, without sufficient cause, neglects or refuses to serve as such or to obey any lawful order or direction that may be given to him for the performance of his duties, shall, on conviction, be punished with fine which may extend to fifty rupees.