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 96] [Entire Act] State of Kerala - Subsection Section 96(2) in Kerala Police Act, 2011 (2)No such report, made in good faith, shall be deemed to be a violation of discipline on the reason that the officer reported on was an officer lower in rank than the officer against whom the report was given.
