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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3) in Karnataka Police Act, 1963

(3)The employment or deputation of such additional Police Officer may be made at the request of any person requiring such Police and the cost of such employment shall be recovered in such manner as is provided by or under this Act or under any other law for the time being in force.[Chapter IIA] [Inserted by Act 30 of 2012 w.e.f. 2.6.2012.] Establishment Of State Security Commission, Police Establishment Board, State Police Complaint Authority And District Police Complaint Authority