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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in Bihar State Regulation of Cold Storages Act, 1992

(2)Before making an order referred to in sub-section (1) the Licensing Officer shall give the licensee or the applicant, as the case may be, reasonable opportunity of being heard :Provided that when immediate action is required in public interest the Licensing Officer may for reasons to be recorded suspend a licence without any notice under this section.