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 72] [Entire Act] State of Kerala - Subsection Section 72(4) in Kerala Police Act, 2011 (4)Subject to the approval of the Traffic Regulatory Committee, the District Police Chief may issue orders on the above matters and such orders shall be submitted before the concerned Traffic Regularity Committee within seven days.
