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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Kerala - Subsection

Section 129(2) in Kerala Police Act, 2011

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-
(a)all matters expressly required or allowed by this Act to be prescribed; and
(b)all other matters which are or may be prescribed.