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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(e) in The Karnataka Fire Force Act, 1964

(e)accepts any other employment or office in contravention of the provisions of Section 28, shall be punishable with imprisonment which may extend to three months or with fine which may extend to an amount not exceeding three months’ pay of such members or with both.