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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(3) in Kerala Police Act, 2011

(3)No Police Officer shall arrest or remove a person solely on the ground that he disobeyed such directions. Moreover, no legal proceedings shall be initiated against such person without the prior permission of the District Police Chief, on the ground that he failed to render the services sought for.