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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(i) in Karnataka Police Act, 1963

(i)The power of making, altering or rescinding orders under clauses [(a), (b), (c), (e), (f), (g), (h), (i), (j), (k), (l), (m), (n), (o), (p), (q), (r), (s), (t) and (u) and in so far as it relates to any of the aforesaid matters under clause (z)] [Substituted by Act 18 of 1975 w.e.f. 15.5.1975.] of sub-section (1) shall be subject to the control of the Government.