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State of Kerala - Section

Section 58 in Kerala Police Act, 1960

58. False statement to obtain employment.

- Any person who knowingly makes a false statement or uses a false document for the purpose of obtaining for himself or any person, employment or release from employment as a police officer, shall on conviction be punished with imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees, or with both.