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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Kerala - Subsection

Section 96(3) in Kerala Police Act, 2011

(3)No police officer shall be deemed to have acted as a partner, protector or an accomplice in the said corruption or torture solely due to the reason that the officer has not informed as such:Provided that the police officer not informed as such shall be subjected to departmental disciplinary proceedings.