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State of Andhra Pradesh - Section

Section 12 in The Andhra Pradesh Habitual Offenders Act, 1962

12. Power to cancel or alter such restrictions

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 matter referred to in sub. section (2) of Section 11 in so far as they may be applicable.