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Kerala HC: Superior Officers Will Be Personally Responsible for Overlooking Misdemeanor - (28 Oct 2022)

CIVIL

Kerala High Court while observing that it is not merely sufficient that State Police Chief issues circulars, has issued a warning that if superior authorities were not taking necessary action in cases of misdemeanor and misfeasance by officers, they will be held personally liable for the same.

Tags : KERALA HIGH COURT   MISDEMEANOR   STATE POLICE CHIEF  

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