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

State of Karnataka - Subsection

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

(a)one exclusively dealing with crime investigation consisting of such number of police officers as Director General of Police and Inspector General of Police may by order determine to deal with detection and investigation of crime; and