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 6] [Entire Act] State of Kerala - Subsection Section 6(3) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011 (3)An offence under this Act shall be compoundable by a Judicial Magistrate having jurisdiction to try the offence.
