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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Gujarat - Subsection

Section 162(1) in The Gujarat Police Act, 1951

(1)Any licence or written permission granted under the provisions of this Act shall specify the period and locality for which, and the conditions and restrictions subject to which, the same is granted, and shall be given under the signature of the competent authority and such fee shall be charged thereof as is prescribed by any rule under this Act in that behalf.