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 1] [Entire Act] State of Kerala - Section Section 37 in Kerala Police Act, 1960 37. Police officer may lay information, etc. - Any police officer may lay any information before a Magistrate, and apply for a summons, warrant, search warrant or such other legal process as may by law issue against any person committing an offence.
