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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(3) in Kerala Police Act, 2011

(3)The Government or the State Police Chief may fix the norms and procedure for deploying more police force to an individual or institution or groups exclusively for the protection of their properties, the rate of fees to be levied and the circumstances under which such fees may be levied.