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[Cites 0, Cited by 2] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(a) in Kerala Anti-Social Activities (Prevention) Act, 2007

(a)make a report in writing of the fact to a Chief Judicial Magistrate or a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides;