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 49] [Entire Act] State of Kerala - Subsection Section 49(3) in Kerala Police Act, 2011 (3)Any person admitted initially to a private hospital in an emergency shall be shifted to a Government hospital at the earliest with the permission of the doctor who examined his medical condition.
