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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Information Technology Act, 2000

(1)of section 21, after considering the documents accompanying the application and such other factors, as he deems fit, grant the licence or reject the application:Provided that no application shall be rejected under this section unless the applicant has been given a reasonable opportunity of presenting his case.