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[Cites 0, Cited by 7] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2)(i) in Kerala Anti-Social Activities (Prevention) Act, 2007

(i)after release, he is, found to have, again involved in an offence of the nature described in section 2(o) or section 2 (p); or at least one instance; or