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 1] [Section 125] [Entire Act] State of Kerala - Subsection Section 125(1) in Kerala Police Act, 2011 (1)Offences under sections 116,117,118 and 119 of this Act shall be cognizable and bailable and an offence under section 115 shall be cognizable and non-bailable.
