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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Karnataka - Subsection

Section 36A(a) in Karnataka Police Act, 1963

(a)preparation and maintenance of a register of the names and places of residence of all [persons] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] residing in the area under his charge and who are reasonably suspected of kidnapping or emasculating boys or of committing unnatural offences or any other offences or abetting the commission of such offences,