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 55] [Entire Act] State of Kerala - Subsection Section 55(5) in Kerala Police Act, 2011 (5)Any article seized by the police may, with the general or special permission of the court, be placed in the safe custody of such persons or agencies or institutions as may be appropriate to each circumstance.
