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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(2) in Telangana Public Conveyances Act, 1956

(2)The Commissioner of Police may refuse to renew and may at any time suspend or cancel a driver's licence on any ground mentioned in sub-section (1) or if the, holder has committed a breach of any provision of this Act or of a rule made thereunder or of a condition of the licence.