Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 35 in Kerala Police Act, 1960

35. Applicability of the provisions of the Code of Criminal Procedure.

- The provisions of Sections 523, 524 and 525 of the Code of Criminal Procedure, 1898, shall, as nearly as may be practicable, apply to all property detained or taken charge of by the police under this Act.