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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1) in Kerala Police Act, 2011

(1)The Government may, having regard to the population of an area or the circumstances prevailing in an area, by order, separate the investigating Police from the law and order Police in such area as may be specified in the order to ensure speedy, effective and professional investigation.