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 10] [Entire Act] State of Kerala - Section Section 48 in Kerala Police Act, 2011 48. Medical examination of the accused.- Any qualified medical practitioner shall be bound to conduct medical examination of an accused or suspect person who is produced before him by a Police Officer for medical examination on the request of such officer.
