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[Cites 0, Cited by 0] [Section 20D(8)] [Section 20D] [Entire Act]

State of Karnataka - Subsection

Section 20D(8)(b) in The Karnataka Police Act, 1963.

(b)if the complaint contains allegations against any police officer of or above the rank of Deputy Superintendent of Police the District Police Complaints Authority, shall forward the same to the State Complaints Authority, for further action;