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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1)(a) in Kerala Police Act, 1960

(a)in the case of public notice or order issued under CI. (i), CI. (ii) or CI. (iii) of Section 21, or in the case of a public notice issued under Section 24, any Magistrate or any Police officer, or