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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2)(b) in Kerala Police Act, 2011

(b)order to any person, who in the opinion of the Police, may carry on activities prejudicial to the maintenance of law and order if restrictions are not imposed on his activities, to keep the Police informed of his whereabouts in the manner directed by the Police;