Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in The Karnataka Control Of Organized Crimes Acts, 2000.

(3)Every order passed by the Competent Authority under section 14 or by the officer referred to in sub-section (10) of that section shall be placed before the Review Committee and be considered by the Review Committee within ten days after its receipt, to decide whether the order, authorizing or approving the application under sub-section