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State of Karnataka - Section

Section 154 in Karnataka Police Act, 1963

154. Offence in respect of refusal to deliver certificate of appointment, etc.

- Any reserve police officer who wilfully neglects or refuses to deliver up his certificate of appointment or any other article in accordance with sub-section (3) of section 149, shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.