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 8] [Entire Act] State of Kerala - Subsection Section 8(4) in Kerala Police Act, 2011 (4)Any member of the public shall have the right to receive a receipt acknowledging the complaint given by him and to know the stage of the Police action or investigation in respect of the complaint.
