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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(3) in Kerala Police Act, 2011

(3)No person shall, by reason of the authority under this section, be arrested or kept in custody or subjected to any restriction on movement in any manner, merely on the ground that the details of identity furnished by such person needs to be verified.