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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1) in Kerala Police Act, 1960

(1)Any Magistrate or any Police officer not below the rank of an Inspector or any Police officer in charge of a Police station may stop any procession which violates the conditions of a license granted under Sec. 19 and may order it or any assembly which violates any such conditions as aforesaid to disperse.