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(3) in Karnataka Police Act, 1963 (3)Every member of the District Police Complaints Authority other than the ex-officio member shall hold office for a period of three years.
