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State of Kerala - Section

Section 4 in Kerala Police Act, 1960

4. Inspector-general of Police.

- The administration of the police throughout the State shall, subject to the control of the Government, be vested in an officer to be styled the Inspector-General of Police (hereinafter referred to as the Inspector-General) and in such superior police officers as the Government shall deem fit.
(2)[ Omitted] [Omitted by Kerala Act 3 of 1963, See 3.].