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 3] [Entire Act] State of Karnataka - Section Section 130 in The Karnataka Police Act, 1963. 130. Administration, control and direction of village police in whom vested.— The administration of the village police in each district shall, under the general control and direction of the Government be exercised by the District Magistrate.
