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[Cites 0, Cited by 0] [Section 20D] [Entire Act]

State of Karnataka - Subsection

Section 20D(5) in The Karnataka Police Act, 1963.

(5)It shall be the duty of the district police complaints authority to ensure that all its members and their staff are regularly trained, interalia about,-
(a)technical and legal issues related to departmental inquiries;
(b)specific forms of human rights violation; and
(c)appropriate handling of victims of police abuse.