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 116] [Entire Act] State of Kerala - Subsection Section 116(e) in Kerala Police Act, 2011 (e)deliberately and directly aids or abets for the commission of an offence which, as a police officer, he is bound to prevent, shall on conviction, be punished with imprisonment for a term which may extend to three years or fine or with both:
