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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3) in Kerala Police Act, 1960

(3)A Police officer shall not by reason of being suspended from office cease to be a police officer. During the term of such suspension, the powers, functions and privileges vested in him as a Police officer shall be in abeyance, but he shall continue subject to the same responsibilities, discipline and penaltie s and to the same authorities, as if he had not been suspended.