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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Kerala - Subsection

Section 110(2)(iv) in Kerala Police Act, 2011

(iv)a person as may be fixed by the Government, in consultation with the Leader of Opposition, from a three member panel of retired suitable officers not below the rank of Inspector General of Police furnished by the Chairman of the State Human Rights Commission; and