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 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2) in Karnataka Police Act, 1963

(2)The Government or any officer empowered by it in this behalf may,-
(a)divide the State Reserve Police Force into battalions;
(b)sub-divide each battalion into companies and each company into platoons;
(c)post any battalion, company or platoon at such places as the Government or the officer empowered by it in this behalf may deem fit.