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State of Kerala - Section

Section 52 in Kerala Police Act, 2011

52. Service providers to give information to police.-

(1)All service providers who render any service shall, on demand by a police officer in the course of discharge of official duties, furnish the details and records of any particular service or different services provided by such service providers, which are connected with any Police enquiry being conducted in accordance with law.
(2)Such records, description and information shall be furnished, as expeditiously as possible, within the reasonable time limit fixed by the requisitioning police officer concerned.