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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(3) in Kerala Police Act, 2011

(3)If any Magistrate competent under any existing law to decide on the treatment and custody of such person, the fact thereof shall be informed to such Magistrate without any delay and further action shall be taken in accordance with the order of the Magistrate.