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 144] [Entire Act] State of Karnataka - Subsection Section 144(b) in The Karnataka Police Act, 1963. (b)‘Commandant’ and ‘Assistant Commandant’ mean respectively persons appointed to be those officers by Government under section 146;
