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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(5) in Kerala Police Act, 2011

(5)An officer authorised by the State Police Chief shall decide on the basis of the observation of the observer whether a particular dress worn by a person creates such an impression that person wearing such dress is a police officer when the person wearing such a dress is standing at a distance of twenty five meters from the observer.