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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2)(a) in Kerala Police Act, 2011

(a)collection of intelligence directly or indirectly affecting National Security, security of the State, maintenance of law and order, maintenance of public safety, prevention of crime, security of vital installations and individuals facing grave threats from terrorists or extremists;