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 110] [Entire Act] State of Kerala - Subsection Section 110(9) in Kerala Police Act, 2011 (9)All concerned officers shall be bound to carry out the recommendations given by the authority in respect of matters of initiation of department level inquiry, registration of criminal case etc. against a police officer.
