Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(b) in Kerala Anti-Social Activities (Prevention) Act, 2007

(b)if such material objects are seized under this Act, the matter shall immediately be reported before the District Magistrate having jurisdiction.