Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Kerala - Subsection Section 93(3) in Kerala Police Act, 2011 (3)Any officer may, at any time, restrain any officer lower in rank acting under his direct supervision from discharging all or any part of his duties fixed even if he is not placed under suspension.
