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 146] [Entire Act] State of Karnataka - Subsection Section 146(3) in The Karnataka Police Act, 1963. (3)Subject to the general or special orders of the Government the Inspector-General of Police shall appoint the Subedar Majors and Subedars.
