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

State of Haryana - Subsection

Section 10(4) in The Haryana Cattle Fairs Act, 1970

(4)If the fair officer is satisfied that the holder of a broker's licence has violated any of the terms and conditions of the licence or has contravened any of the provisions of this Act or the rules, made thereunder, he may, after giving to the broker a reasonable opportunity of being heard, suspend or cancel his licence.