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

State of Kerala - Subsection

Section 56(6) in Kerala Police Act, 2011

(6)The District Police Chief may obtain such security as he thinks proper from the person to whom the said article is handed over under sub-section (5):Provided that the District Police Chief may take action under sub-section (8) for any delay of more than two days in taking away the article in respect of which the right of possession was given without reasonable grounds.