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 5] [Entire Act] State of Kerala - Section Section 27 in Kerala Police Act, 2011 27. Duty of a police officer.- It shall be the duty of every police officer to undertake all reasonable and lawful activities for the efficient and effective discharge of police duties specified under this Act in respect of the discharge of duties entrusted with him.
