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 79] [Entire Act] State of Kerala - Subsection Section 79(3) in Kerala Police Act, 2011 (3)The State Government may either on its own motion or after due enquiry on the application of any person rescind, modify or alter or extend the period of validity of any such notification issued under sub –section (1).
