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 166] [Entire Act] State of Karnataka - Subsection Section 166(b) in The Karnataka Police Act, 1963. (b)that the authority making the order was satisfied that the grounds on or the purpose for which it was made existed and that it was necessary to make the same; and
