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State of Karnataka - Section

Section 5 in Karnataka Police Act, 1963

5. Constitution of Police Force.

- Subject to [***] [Omitted by Act 14 of 1990 w.e.f. 2.4.1992.] the provisions of this Act,-
(a)the Police Force shall consist of such number in the several ranks and have such organisation and such powers, functions and duties as the Government may by general or special order determine;
(b)[ and proviso ***] [Omitted by Act 14 of 1990 w.e.f. 2.4.1992]