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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2) in The Karnataka Police Act, 1963.

(2)No Police Officer shall, unless with the written permission of the Inspector-General, hold any office or practice in any profession or engage in any employment whatever other than his office or duties as such Police Officer.Explanation.—The prohibitions in sub-sections (1) and (2) shall apply when a Police Officer is on leave or under suspension as well as when he is on duty.