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 6] [Entire Act] State of Kerala - Subsection Section 6(3) in Kerala Police Act, 2011 (3)The State Police Chief shall arrange to review every year the adequacy of facilities available in every police station in the State and take steps to establish facilities which conform to proper standards.
