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 17] [Section 15] [Entire Act] State of Kerala - Subsection Section 15(4) in Kerala Anti-Social Activities (Prevention) Act, 2007 (4)Any person violating an order under sub-section (1) shall be liable to be punished with imprisonment for a term which may extend to three years.
