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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of West Bengal - Subsection

Section 234(2) in Siliguri Municipal Corporation Act, 1990

(2)The Chief Executive Officer may at any time cancel or suspend any licence granted under sub-section (1) if he is of opinion that the premises covered by it are not kept in conformity with the terms of such licence or the provisions of any rules and regulations, relating to such premises, whether the licensee is prosecuted under this Act or not.