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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(3)(a) in Kerala Police Act, 2011

(a)When any article seized by the Police or under the control of the Court is ordered by any Court to be kept by the Police, the Police Officer with whom the custody of the article is entrusted may if suitable place is not available under his control for the safe custody of such article, shall report that matter before the court.