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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(b) in Kerala Anti-Social Activities (Prevention) Act, 2007

(b)requiring him to report his movements within the State, in such manner, at such times, and to such authority or person as may be specified in the order, for a period not exceeding one year: