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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2) in Kerala Police Act, 2011

(2)If any such article comes to the notice of such service providers thereafter, he shall seek and ascertain the name and address of the person in the possession of such article and after detaining the property, immediately report such situation to the nearest police station.