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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Kerala - Subsection

Section 93(4) in Kerala Police Act, 2011

(4)Any officer acting under sub-section (3) shall communicate the facts and the reasons for the action to the appointing authority within twenty four hours of such restraint being imposed and if the appointing authority does not confirm or modify such action within seven days, the restraints imposed shall cease to have any effect.