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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(4) in Kerala Police Act, 1960

(4)Two months' notice before suit. No suit as aforesaid shall be instituted against any Magistrate, Police officer or other person until the expiration of two months next after notice in writing containing a sufficient description of the wrong complained of and the relief claimed has been given to him.