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

State of Kerala - Subsection

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

(k)maintaining a well-trained reserve force with proper chain of command to be deployed whenever and wherever the district police or the local police stations fall short of manpower for the proper discharge of any police function;