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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Police Act, 2011

(1)All Chairpersons and members of the State Human Rights Commission or the State Women's Commission or the State SC/ST Commission or the State or District Police Complaints Authorities may enter in a Police Station and directly verify the entries in any General Diary maintained under section 12 and the condition of any person kept in custody.