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[Cites 0, Cited by 0] [Section 20B] [Entire Act]

State of Karnataka - Subsection

Section 20B(4) in The Karnataka Police Act, 1963.

(4)The Government may modify the decision of the Police Establishment Board after recording its reasons for doing so.The transfers decided and effected by the Police establishment Board shall be strictly in accordance with section 20F and the general transfer guidelines issued by Government from time to time.