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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(3) in Kerala Police Act, 1960

(3)[ In the application of the provisions of this Act to any area for which a Commissioner of force bas been appointed by Government, references to the Superintendent of Police contained therein shall be construed as references to the Commissioner of Police).] [Inserted by Kerala Act 3 of 1963, Sec. 2.]