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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(4) in The Goa (Brackish Water) Fish Farming Regulation Act, 1991

(4)If, after inquiry, the licensing authority is of the opinion that the application should be rejected, it shall communicate the grounds for such rejection and also give the applicant an opportunity of being heard, before passing any order.