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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Karnataka - Subsection

Section 141(2) in Karnataka Police Act, 1963

(2)The Police Patel shall have authority in carrying out any pursuit of alleged criminals to enter and act within the limits of other villages, provided that in such cases immediate information shall be sent to the Police Patel of the village so entered who shall afford all assistance in his power to continue the pursuit.