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[Cites 0, Cited by 0] [Section 20D] [Entire Act]

State of Karnataka - Subsection

Section 20D(7) in The Karnataka Police Act, 1963.

(7)The District Police Complaints Authority shall look into complaints against police officers of and below the rank of Deputy Superintendent of Police and take cognizance of allegations of serious misconduct by the police officers, which would include incidents involving death, grievous hurt or rape in police custody.