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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(1) in Kerala Police Act, 2011

(1)The District Police Chief may, subject to Government orders, by order in writing, appoint temporarily any able- bodied and willing person of good character between the age of 18 and 60 years as a Special Police Officer for the purpose of assisting the police in the maintenance of law and order.