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[Cites 0, Cited by 13] [Section 119(1)] [Section 119] [Entire Act]

State of Kerala - Subsection

Section 119(1)(b) in Kerala Police Act, 2011

(b)takes photographs or records videos or propagates them at any place in a manner affecting the reasonable privacy of women, shall, on conviction, be punished with imprisonment which may extend to three years or with fine not exceeding ten thousand rupees or with both.