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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1)(b) in The Punjab Stamp Rules, 1934

(b)if the holder of a licence or special licence or sub-licence persists in committing the breach of any of the rules or conditions of his licence, the Collector, after giving an opportunity of being heard, may suspend his licence for a period not exceeding three months at a time. If the licence is found to have been suspended twice previously, then the licence of the vendor may be cancelled by him;