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 63] [Entire Act] State of Kerala - Subsection Section 63(3) in Kerala Police Act, 1960 (3)Grantee to produce, licence, etc., when required. Every person to whom any such licence or written permission has been granted shall while the same remains in force at all reasonable times, produce the same, if so required by the Police officer.
