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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(b) in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965

(b)every such offence, except where it is committed by a person who has been convicted for the same offence previously, may, with the permission of the court, be compounded.