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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Kerala - Subsection

Section 96(1) in Kerala Police Act, 2011

(1)Every police officer shall be liable to inform directly to the Deputy Superintendent of Police or the District Police Chief in respect of any act of corruption or of physical torture against any person with the intention of admitting the commission of an offence or creating evidence which such officer believes in good faith is going on in his presence under the circumstances he knows very well.