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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 328(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Commissioner may at any time cancel or suspend any licence granted sub-section(1) if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any bye-laws made in this behalf.