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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(i) in Karnataka Police Act, 1963

(i)in the City of Bangalore not below the rank of a Sub-Inspector and either empowered by general order in writing or authorised in each case by special warrant issued by the District Magistrate or Sub-Divisional Magistrate, or Commissioner of Police or Superintendent of Police; or Deputy Commissioner of Police, Assistant Superintendent of Police or Deputy Superintendent of Police or Assistant Commissioner of Police, and