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

State of Uttar Pradesh - Subsection

Section 8(6) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(6)The licence cancelled under clause (4) shall be restored, where such conviction is set aside by any course of competent jurisdiction or as the case may be.