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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3)(d) in The Karnataka Police Act, 1963.

(d)imposed punishment of dismissal, removal, or compulsory retirement from service or of reduction to a lower post, awarded under the provisions of the All India Services (Discipline and Appeal) Rules, 1969 or any other relevant rule; or