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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Police Act, 1960

(2)Any damage done on the occasion of fire by members of the fire services or of any fire-brigade or by police officers or their assistants in the due execution of their duties shall be deemed to be damage by fire within the meaning of any police of insurance against fire. But nothing in this section shall exempt any police officer or any member of the fire services or of any fire brigade from liability to damages on account of any acts done by him without reasonable cause.