Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Kerala - Subsection Section 25(3) in Kerala Police Act, 2011 (3)No act or proceedings of the Commission shall be deemed to be invalid merely by reason of any vacancy in the Commission at the time any such act or proceedings was done or issued.
