Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Karnataka - Subsection

Section 158(2) in The Karnataka Police Act, 1963.

(2)Every such person shall, if he is so dismissed, be imprisoned in the prescribed prison, but if he is also not dismissed from the State Reserve Police Force, he may, if the Court so directs, be confined in the quarter-guard or such other place as the Court may consider suitable.