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[Cites 0, Cited by 0] [Section 378(3)] [Section 378] [Entire Act]

State of Assam - Subsection

Section 378(3)(a) in Gauhati Municipal Corporation Act, 1971

(a)Before making any order of suspension or revocation reasonable opportunity shall be afforded to the grantee of the licence or the written permission, to show cause why it should not be suspended or revoked, and