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 66 in Kerala Police Act, 1960 66. Cognizance of offences. - Offences against this Act, when the accused person or any one of the accused persons is a Police officer, shall not be cognizable by a Magistrate below the rank of a first class Magistrate.
