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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(1) in Kerala Police Act, 2011

(1)The District Police Chief or the State Police Chief or the Station House Officer may, on the basis of information available, take a decision to deploy free of cost, additional police force in any public place or private place for preventing the commission of any imminent offence or for preventing any imminent danger against the public or any individual or the Government or any institution.