Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20F(1)] [Section 20F] [Entire Act] State of Karnataka - Subsection Section 20F(1)(b) in The Karnataka Police Act, 1963. (b)on conviction, or charges having been framed by a court of Law in a criminal offence; or