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 98] [Entire Act] State of Kerala - Subsection Section 98(3) in Kerala Police Act, 2011 (3)Appointment of a person as special police officer shall not be deemed to be an employment either temporary or permanent, in Government and he shall have no preferential claim in future for being selected in the Police Force on this ground.
