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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(4) in Kerala Police Act, 2011

(4)Any order under sub-section (1) shall be subject to any judgment or order made by a court having jurisdiction and shall be recalled or modified by the District Magistrate, if he is satisfied that such order is inconsistent with such judgment or order.