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 5] [Entire Act] State of Kerala - Subsection Section 5(1) in Kerala Police Act, 2011 (1)The Government may, by notification, and subject to the provisions of section 2 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) establish police stations for every local area for the purposes of this Act.
