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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1) in Kerala Police Act, 2011

(1)The Government may declare any area as a "disturbed area" when such area is widely and intolerably beset with violence or disruptive activities or destruction of public property on account of communal or political causes or violence or terrorist or anti-national activities.