Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Entire Act]

State of Kerala - Section

Section 113 in Kerala Police Act, 2011

113. Protection of action taken in good faith.—

(1)No suit, prosecution or other legal proceedings shall lie against the Government or any Police officer or any public servant duly appointed or authorized under this Act for anything done or intended to be done in good faith in the due discharge of official duties under the provisions of this Act.
(2)No court shall take cognizance of any offence under this Act and alleged against police officer except with the prior permission of the Government.