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 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(3) in Kerala Home Guards Act, 1960 (3)No proceedings shall be instituted under sub-section (1) or sub-section (2) without the previous sanction of the Commandant (4) A Police Officer may arrest without warrant any person who commits an offence punishable under this section.
