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 145] [Entire Act] State of Karnataka - Subsection Section 145(1) in Karnataka Police Act, 1963 (1)[ The Government may establish] [Substituted by Act 18 of 1975 w.e.f 15.5.1975.] and maintain an armed reserve police force known as the State Reserve Police Force, in such manner as may be prescribed.
