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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Karnataka - Subsection

Section 156(h) in Karnataka Police Act, 1963

(h)designedly or through neglect damages or loses or fraudulently or without due authority disposes of his arms, clothes, tools, equipment, ammunition, accoutrements or other necessaries furnished to him for the execution of his office or any such articles entrusted to him or to any other person; or