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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(2) in Kerala Police Act, 2011

(2)The authority under sub-section (1) shall be used by a police officer only in circumstances under which there is the reasonable possibility that the accused is likely to escape or that evidence may be destroyed due to the absence of competent officer or authority, unless he acts as such.