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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2) in Kerala Police Act, 1960

(2)Any order or notification published or issued by a Magistrate or Police officer, under any provision of this Act may be proved by the production of a copy thereof in the Gazette or of a copy thereof signed by such Magistrate or officer, and certified by him to be a true copy.