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 41] [Entire Act] State of Kerala - Subsection Section 41(3) in Kerala Police Act, 2011 (3)A Police Officer acting as such shall, subject to legal practicability, in the presence of competent witnesses available, keep the person or the object at a place which is reasonable, suitable and appropriate under that special circumstance.
