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 2] [Section 120] [Entire Act] State of Kerala - Subsection Section 120(n) in Kerala Police Act, 2011 (n)without adequate precautions and without taking into account public safety, undertakes or allows any dangerous activity at a place or premise under his control; or
