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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(2) in Kerala Police Act, 1960

(2)Person duly appointed or authorised not liable for anything done in good faith. No person duly appointed or authorised shall be liable as aforesaid for giving effect in good faith to any such order or direction issued by the Government or by a person empowered in that behalf under this Act or any rule made under any provision thereof.