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 82] [Entire Act] State of Kerala - Subsection Section 82(2) in Kerala Police Act, 2011 (2)The persons or institutions who render such services shall be eligible for reasonable remuneration as well as reimbursement of expenses incurred by them and the District Magistrate shall take appropriate action for such payments to them.
