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 1] [Entire Act] State of Kerala - Section Section 103 in Kerala Police Act, 2011 103. Appeal and Revision.— The department level inquiry proceedings initiated against police officer shall be as per the provisions contained in the Appeal and Revision Rules.
