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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(1) in Kerala Police Act, 2011

(1)In order to prevent serious disorder or breach of peace or manifest and imminent danger to persons assembled at any place, any police officer present at such a place having jurisdiction may give such lawful directions in respect of the conduct of persons at such places as he considers necessary and all persons shall be bound to comply with such directions.