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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(2) in Kerala Police Act, 2011

(2)For the protection of the interest of the person taken into such protective custody, a medical institution may be requested to keep such person under observation or for treatment for a period not exceeding 24 hours if such an emergent action is necessary and the authorities of such institution shall be bound to comply with such request.