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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(5) in Kerala Police Act, 1960

(5)Plaint to set forth service of notice and tender of amends. The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service, shall state whether any, and if so what, tender of amends has been made by the defendant. A copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.