Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(11) in Kerala Police Act, 2011

(11)No Police Officer shall make good, any loss, real or notional, caused to anybody by reason of the conducting auction as such of any unclaimed article referred to in sub-section(1) after thirty days from the date on which the article came into the possession of the police.