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[Cites 0, Cited by 1] [Section 132] [Entire Act]

State of Karnataka - Subsection

Section 132(2) in The Karnataka Police Act, 1963.

(2)In any village or place, where the duties cannot be efficiently performed by one police patel, the District Magistrate may appoint one or more additional Police Patels and place them in charge of different divisions into which the village or place may be divided for police purposes.