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[Cites 0, Cited by 5] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(1) in Kerala Police Act, 2011

(1)The Government may, on the recommendation of the State Police Chief or otherwise by reason of high security threats faced by any distinguished or protected person present in an area or any important institution or premises situated therein, notify such area as a Special Security Zone.