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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Police Act, 2011

(2)Any person visiting the police station under sub-section (1) shall make a contemporaneous record of his visit in the diary and also communicate as soon as possible to the District Police Chief the summary of his observations and the District Police Chief shall take, as soon as possible, further actions as may be necessary on such observations.