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 2] [Section 31] [Entire Act] State of Kerala - Subsection Section 31(3) in Kerala Police Act, 2011 (3)No persons in custody shall be paraded or allowed to be photographed and no press conference shall be conducted without the permission of State Police Chief for the purpose of publishing the same in the newspaper or in any visual media.
