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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Maharashtra - Subsection

Section 162(2) in Maharashtra Police Act

(2)Revocation of licences, etc. - Any licence or written premission granted under this Act may at any time be suspended or revoked by the competent authority, if any of its conditions or restrictions is infringed or evaded by the person to whom it has been granted, or if such person is convicted of any offence in any matter to which such licence or permission relates.