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 0] [Entire Act] State of Kerala - Section Section 35 in Kerala Highway Protection Act, 1999 35. Power to compound offences. - The highway authority may, either before or after the institution of the proceedings, compound an offence against any provision of this Act or the rules made thereunder in the manner as may be prescribed.
