Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(6) in Kerala Police Act, 2011 (6)Any nominated member of the Commission may resign his office by giving notice in writing of his intention to do so to the Chairman and on such resignation being accepted, he shall be deemed to have vacated his office.
