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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Kerala - Subsection

Section 107(2) in Kerala Police Act, 2011

(2)Such officer shall examine and study the complaints and give recommendations in respect of appropriate redressal measures to the District Police Chief and if the matter is beyond the jurisdiction of the District Police Chief then to the State Police Establishment Board through the District Police Chief.