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 15] [Entire Act] State of Kerala - Subsection Section 15(3) in Kerala Anti-Social Activities (Prevention) Act, 2007 (3)The Government or the authority which issued the order under sub-section (1) may, on its own motion, annul or amend the order at any time either in part or in full.
