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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(1) in Kerala Police Act, 2011

(1)The District Magistrate or the Government may after considering the situation prevailing in any local area for the purpose of maintaining peace or for the avoidance of danger to the public or for the prevention of any danger to life and property arising from any type of accident or disaster, request the professional, mental or physical services of any person or group of persons, institutions and such persons or groups or institutions shall be bound to render such services to the best of their ability.