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 55(3)] [Section 55] [Entire Act] State of Kerala - Subsection Section 55(3)(c) in Kerala Police Act, 2011 (c)The expenses incurred in connection with the safe custody and storage shall completely be met by the Government directly or from the Criminal Justice Miscellaneous Expenses Fund.