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 20A(4)] [Section 20A] [Entire Act] State of Karnataka - Subsection Section 20A(4)(a) in The Karnataka Police Act, 1963. (a)laying down the broad policy guidelines for ensuring that the State Police always acts according to the laws of the land and the constitution of India;