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 149] [Entire Act] State of Karnataka - Subsection Section 149(2) in The Karnataka Police Act, 1963. (2)Every Reserve Police Officer below the rank of a Subedar shall on appointment receive a certificate in the form of Schedule III, which shall be issued under the seal of the Commandant.
