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[Cites 0, Cited by 2] [Section 162] [Entire Act]

Bombay Presidency - Subsection

Section 162(2) in Bombay Police Act, 1951

(2)Any licence or written permission granted under this Act may at any time be suspended or revoked by the competent authority, if any of its conditions or restrictions is infringed or evaded by the person to whom it has been granted, of or if such person is convicted of any offence in any matter to which such licence or permission relates.When licence revoked, etc., grantee to be deemed without licence