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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(1) in Kerala Police Act, 2011

(1)A Police Officer, who is not authorised by rank or jurisdiction under any special law to arrest or seize a person or object who had manifestly involved in a cognizable offence, may keep that person or object for a maximum period of six hours so as to render it possible for another legally competent police officer or authority to come and take lawful action.