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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4)(b) in The Karnataka Police Act, 1963.

(b)in relation to the areas other than those referred to in clause (a), the District Magistrate or the Superintendent or the Additional Superintendent, or, the Assistant or Deputy Superintendent when specially empowered in that behalf by the Government;