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] [Entire Act] State of Karnataka - Section Section 130 in Karnataka Police Act, 1963 130. Administration, control and direction of village police in whom vested. - The administration of the village police in each district shall, under the general control and direction of the Government be exercised by the District Magistrate.
