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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(7)(i) in Kerala Police Act, 2011

(i)The State Police Chief may fix the norms from time to time for fixing the rates of fee to be levied for keeping such articles taking into account the size and nature of such article undertaken in the charge of the police under sub-section (1).