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 69] [Entire Act] State of Kerala - Subsection Section 69(3) in Kerala Police Act, 2011 (3)Nothing in this section shall exempt any police officer or any member of the fire services or any Magistrate or public servant from the liability for damages caused on account of any acts done by him without reasonable grounds.
