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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(2) in Kerala Police Act, 1960

(2)Revocation of licences, etc, Any licence or written provision granted under this Act may at any time be suspended or revoked by the officer issuing the same 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.