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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in The Karnataka Control Of Organized Crimes Acts, 2000.

(1)There shall be a Review Committee to review every order passed by the Competent Authority under section 14 or an order passed by the Officer referred to in sub-section (10) of that section.