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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(1) in Kerala Police Act, 2011

(1)All service providers who render any service shall, on demand by a police officer in the course of discharge of official duties, furnish the details and records of any particular service or different services provided by such service providers, which are connected with any Police enquiry being conducted in accordance with law.