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 95] [Entire Act] State of Kerala - Subsection Section 95(3) in Kerala Police Act, 2011 (3)If a police officer withdraws from the lawful discharge of his duties on account of fear of any person or object, that officer shall be deemed to be guilty of cowardice.
