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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(5) in Kerala Police Act, 2011

(5)The orders submitted in such manner shall be considered by the Traffic Regulatory Committee and appropriate decision shall be taken thereon: Provided that the orders issued by the District Police Chief shall remain in force until a decision is taken by the Traffic Regulatory Committee.