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 45] [Entire Act] State of Kerala - Subsection Section 45(2) in Kerala Police Act, 1960 (2)Whoever is convicted under this section after having been previously convicted thereunder, shall be liable to simple imprisonment for a term which lay extend to six months and shall also be liable to a fine.
