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 112] [Entire Act] State of Kerala - Subsection Section 112(4) in Kerala Police Act, 2011 (4)In connection with the inquiry being conducted by the Complaints Authority, the police officer concerned may be permitted to produce evidence to depose directly and to cross examine witnesses on occasions suitable and practicable.
