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[Cites 0, Cited by 1] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(2) in Kerala Police Act, 2011

(2)A police officer who is absent from duty after lawfully entering on leave and fails without reasonable cause to report back for duty on the expiry of such leave, shall be deemed, within the meaning of this section, to have withdrawn himself from the duties of his office.