Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 133] [Entire Act] State of Karnataka - Subsection Section 133(ii) in Karnataka Police Act, 1963 (ii)furnish such authorised officer with any returns or information called for and keep him informed as to the state of crime and all matters connected with the Village Police;
