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

State of Karnataka - Subsection

Section 20C(6) in Karnataka Police Act, 1963

(6)The State Police Complaints Authority shall look into complaints against officers of the rank of Superintendent of Police and above, including Additional 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.