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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(1) in The Karnataka Police Act, 1963.

(1)Notwithstanding anything contained in this Act, it shall be competent for the Government to transfer members of the Police Force appointed under Chapter II, to the State Reserve Police Force established under this Chapter and vice versa:Provided that the Government may delegate its power under sub-section (1) in so far as it relates to the members of the subordinate ranks of the respective Police Force to the Inspector-General.