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 0] [Section 104] [Entire Act] State of Kerala - Subsection Section 104(3) in Kerala Police Act, 2011 (3)The Bureau shall consist such number of advisory members not exceeding ten as may be fixed by the State Police Chief and they shall be nominated by the State Police Chief from different ranks in the Police force for a period of two years.
