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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2)(c) in Kerala Police Act, 2011

(c)subject to the provisions of clauses (a) and (b), a police officer may arrest any person who is committing an offence or has committed an offence in his presence if such arrest is considered lawfully necessary;