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 20D] [Entire Act] State of Karnataka - Subsection Section 20D(6) in The Karnataka Police Act, 1963. (6)Necessary staff required for the functioning of the District Police Complaints Authority shall be provided by Government.
