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State of Kerala - Section

Section 61 in Kerala Police Act, 1960

61. Public notices how to be given.

- Any, public notice required to be given under any of the provisions of this Act shall be in writing signed by the officer issuing such notice, and, shall be published in the locality to be affected thereby, by affixing copies thereof in conspicuous public places or by proclaiming the same, with beat of drum or by advertising the same in the Gazette or in any newspaper having circulation in the locality as such officer may deem fit.