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 5] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(1) in Kerala Anti-Social Activities (Prevention) Act, 2007 (1)A detention order may, at any time, be revoked or modified by the Government.
