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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(3) in Kerala Police Act, 2011

(3)Any such person who put to serious inconvenience leading to the loss of his wages for any day on account of assisting the Police for seeking and understanding any fact or circumstance, shall be paid an amount from the Criminal Justice Miscellaneous Expenses Fund as may be determined by the State Police Chief, subject to the norms as may be prescribed.