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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Karnataka - Subsection

Section 152(1) in The Karnataka Police Act, 1963.

(1)When employed on active duty at any place under sub-section (1) of section 151, the senior reserve police officer of the highest rank not being lower than that of a Naik present shall be deemed to be an officer in charge of the police station for the purposes of Chapter IX of the Code of Criminal Procedure, 1898.