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[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Karnataka - Subsection

Section 163(2)(ii) in The Karnataka Police Act, 1963.

(ii)for the registration, surveillance, and control of gangs or classes or persons believed to be addicted to the systematic commission of crime and for the recording of finger impressions by the Police of any person who,—