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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(3) in Kerala Police Act, 1960

(3)All rules prescribed, appointments made, powers conferred and orders and certificates issued under the enactments referred to in sub-section (1) shall, so far as they are consistent with this Act, be deemed to have been respectively prescribed, made, conferred and issued hereunder.