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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2)(viii) in Kerala Police Act, 2011

(viii)three non-official members, who shall be persons of eminence in public life with wide knowledge and experience in maintenance of law and order, administration, human rights, law, social service, management of public administration, nominated by the Governor of whom one shall be a woman.