Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 106] [Entire Act] State of Kerala - Subsection Section 106(3) in Kerala Police Act, 2011 (3)The Government may, either suo-motu or on a complaint by the person concerned, for reasons to be recorded in writing, modify or cancel any decision or order of the Board.
