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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Kerala - Subsection

Section 101(2) in Kerala Police Act, 2011

(2)The State Police Chief may order initiation of action against any police officer, before the Court in accordance with the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) in addition to the Departmental Inquiry Proceedings under the said Rules.