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

State of Karnataka - Subsection

Section 20(2) in Karnataka Police Act, 1963

(2)Every additional Police Officer appointed, shall on appointment,-
(a)receive a certificate in a form approved by the Government in this behalf;
(b)be vested with all or such of the powers, privileges and duties of a Police Officer, as are specially mentioned in the certificate; and
(c)be subject to the orders of the Commissioner or the Superintendent, as the case may be.