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 1] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(ii) in The Karnataka Police Act, 1963.

(ii)elsewhere not below the rank of a Sub-Inspector of Police and either empowered by general order in writing or authorised in each case by special warrant issued by a District Magistrate or Sub-Divisional Magistrate, or by a Magistrate specially empowered by the State Government in this behalf or by a Superintendent of Police or by an Assistant or Deputy Superintendent of Police,—