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State of Kerala - Act

THE KERALA POLICE (AMENDMENT) ACT, 2019

KERALA
India

THE KERALA POLICE (AMENDMENT) ACT, 2019

Act 8 of 2019

  • Published on 2 December 2019
  • Commenced on 2 December 2019
  • [This is the version of this document from 2 December 2019.]
[Translation in English of “ 2019-ടേ കേരള കപാേീസ് (കഭദരതി) ആേ്റ് ” publishedunder the authority of the Governor.]ACT 8 OF 2019THE KERALA POLICE (AMENDMENT) ACT, 2019An Act further to amend the Kerala Police Act, 2011.
WHEREAS, it is expedient further to amend the Kerala Police Act, 2011 for the purposes hereinafter appearing; BE it enacted in the Seventieth Year of the Republic of India as follows:–

1. Short title and commencement.─

(1)This Act may be called the Kerala Police (Amendment) Act, 2019.
(2)It shall be deemed to have come into force on the 8th day of January, 2019.

2. Amendment of section 101.–

In the Kerala Police Act, 2011 (8 of 2011) (hereinafter referred to as the principal Act), sub-section (6) of section 101 shall be omitted.

3. Repeal and saving.–

(1)The Kerala Police (Amendment) Ordinance, 2019 (32 of 2019) is hereby repealed.
(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.This is a digitally signed Gazette.____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2019