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

State of Gujarat - Subsection

Section 12(2) in The Gujarat Public Conveyances Act, 1920

(2)The Commissioner of Police may refuse to renew and may at any time suspend or cancel a driver's licence on the foregoing grounds of if the holder has committed a breach of any provision of this Act or of a rule made under this Act or of a condition of the licence.