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 0] [Section 145] [Entire Act] State of Karnataka - Subsection Section 145(1) in The Karnataka Police Act, 1963. (1)The Government may establish and maintain an armed reserve police force known as the State Reserve Police Force, in such manner as may be prescribed.
