Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 12 in Kerala Habitual Offenders Act, 1960

12. Power to cancel or alter restrictions of movements

The Government may, by order, cancel any order made under section 11 or alter any area specified in an order under that section:Provided that before making such order the Government shall consider the matters referred to in sub-section (2) of section 11 in so far as they may be applicable.