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[Cites 0, Cited by 0] [Section 386(3)] [Section 386] [Entire Act]

State of West Bengal - Subsection

Section 386(3)(a) in West Bengal Municipal Act, 1993

(a)before making any order of suspension or revocation of the licence or the written permission, a reasonable opportunity shall be accorded to the grantee to show cause why it should not be suspended or revoked;