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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in Kerala Police Act, 2011

(1)The police and the police stations of a Police District shall, subject to such orders as may be issued by the Government and subject to the supervision and lawful command of the State Police Chief, function under the supervision and control of a District Police Chief of such rank as may be fixed by the Government and such police officers of such rank as may be fixed by the Government shall assist him in the matter.