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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Himachal Pradesh - Subsection

Section 135(1) in The Himachal Pradesh Police Act, 2007

(1)Any license or written permission granted under this Act, may at any time, be suspended or revoked by the competent authority, if any of its conditions or restrictions are violated, or if the person to whom it has been granted is convicted of any offence relating to such permission.