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[Cites 0, Cited by 3] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(2) in Kerala Police Act, 2011

(2)The concerned head of the Local Government institution shall be the Chairman of the Traffic Regulatory Committee and the nominees of the District Magistrate, the District Police Chief, the Regional Transport Officer and the Executive Engineer of Public Works Department shall be the members of the said committee.