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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(3) in Karnataka Police Act, 1963

(3)The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service, and shall state whether any, and if so, what tender of amends has been made by the defendant. A copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.