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(2) in The Karnataka Police Act, 1963. (2)The Commandant, the Assistant Commandant, and every such other officer so appointed shall have and may exercise such powers and authority as may be provided by or under this Act.
