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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(d) in Kerala Police Act, 2011

(d)the injury or loss sustained to a police officer was as a consequence of the animosity arose by the lawful performance of official duties by that police officer or other police officers. The State Police Chief or District Police Chief may on an application by the concerned police officer, after conducting a suitable enquiry arrive at a decision in respect of granting financial assistance or legal assistance or other facilities to that police officer: