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 46] [Entire Act] State of Kerala - Subsection Section 46(3) in Kerala Police Act, 2011 (3)Where any person is arrested and kept in the custody of the Police, he shall be permitted to wear the dress which is decent and appropriate under the circumstances and which he is used to wear.
