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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1)(b) in Kerala Police Act, 1960

(b)in the case of a public notice or order issued under Cl. (iv) of Section 21, or under Section 22, or in the case of an order issued under Section 23 any Magistrate or any Police officer not below the rank of a Sub-Inspector,