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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(b) in Kerala Police Act, 1960

(b)collect and communicate, to the best of his ability, intelligence concerning the commission of cognizable offences or designs to commit such offences and lay such information and take such other steps consistent with law and with the orders of his superior officers as shall best be calculated to bring offenders to justice and prevent the commission of cognizable, and within his view, of non-cognizable offence;