Section 92(2)(a) in The Karnataka Police Act, 1963.

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(2)(a) in The Karnataka Police Act, 1963.

(a)The provisions of sub-section (1) or any clause or clauses thereof may be extended by the State Government by notification,—

(i)to such local area as may be specified in such notification; or

(ii)to such local area for such period as may be specified in such notification.