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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Karnataka Police Act, 1963

(2)Every Special Police Officer so appointed shall on appointment,-
(a)receive a certificate in a form approved by the Government in this behalf.
(b)have the same powers, privileges and immunities and be liable to the same duties and responsibilities and subject to the same authorities as an ordinary Police Officer.