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State of Kerala - Section

Section 57 in Kerala Police Act, 1960

57. Contravention of prohibition made under Sections 21, 22, 23 or 24.

- Whoever contravenes any prohibition made under Section 21, Section 22, Section 23 or Section 24 shall on conviction be liable to imprisonment for a term which may extend to one month, or to fine which may extend to one hundred rupees, or to both.