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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Kerala - Subsection

Section 108(2) in Kerala Cooperative Societies Act, 1969

(2)Any Police Officer who omits or refuses to person any duty imposed on him under sub-section (1) shall be deemed to have committed an offence under clause (d) of section 41 of the Kerala Police Act, 1960 (5 of 1961).