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] [Section 67] [Entire Act] State of Kerala - Subsection Section 67(2) in Kerala Police Act, 2011 (2)The District Magistrate may, on his own motion or on the application of any aggrieved person by an order under sub-section (1), cancel or amend any such order.
