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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(6) in Kerala Police Act, 2011

(6)In areas having Metropolitan police system the Commissioner may exercise all or any of the powers vested with a District Magistrate under this Act or the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or any other State Laws subject to the terms and conditions as may be fixed by the Government.