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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Punjab Cinemas (Regulation) Act, 1952

(2)Where the Government or the licensing authority is of the opinion that a licence granted under section 5 should be suspended, cancelled or revoked it shall, as soon as may be, communicate to the licensee the grounds on which the action is proposed to be taken and shall afford him a reasonable opportunity of showing cause against the action proposed to be taken.