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State of Kerala - Section

Section 460 in Kerala Habitual Offenders Act, 1960

460. All persons jointly concerned in lurking house- trespass or house-breaking by night punishable where death or grievous hurt caused by one of them.

IIAbetment of, or attempt to commit, any of the offences mentioned in I aboveIIIOffence under the Suppression of Immoral Traffic in Women and Girls Act, 1956Section 4. Living on the earnings of prostitution