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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Kerala - Subsection

Section 127(1)(b) in Kerala Police Act, 2011

(b)expenses incurred in respect of investigation of criminal cases including allowances or reimbursement of expenses to witnesses, other than the expenses incurred by police officers or allowances paid to police officers;