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[Cites 0, Cited by 0] [Section 20G(2)] [Section 20G] [Entire Act]

State of Karnataka - Subsection

Section 20G(2)(b) in The Karnataka Police Act, 1963.

(b)another unit dealing with Law and Order consisting of such number of police officers as may be determined by the Director General of Police and Inspector General of Police by order, for the purpose of maintenance of Law and Order, traffic and prevention of crimes: