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[Cites 0, Cited by 0] [Section 55E] [Entire Act]

State of Kerala - Subsection

Section 55E(b) in Abkari Act, 1 of 1077

(b)removes or alters or destroys the original or genuine mark of such vehicle or other things described in clause (a) of this section so as not to recognise the real owner of such vehicle or things or to escape from the legal responsibilities and other consequences thereof, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to one lakh rupees or with both.