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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2) in Kerala Police Act, 2011

(2)The police officer undertaking the charge of the articles under sub-section (1) shall furnish the details in respect of the article and its value to the District Police Chief and to the Executive Magistrate having jurisdiction after getting its approximate market value in writing assessed by a respectable merchant of that area who usually deals with such articles.