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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Madras Presidency - Subsection

Section 76(1) in The Madras City Police Act, 1888

(1)The Commissioner may, at any time and for reasons to be recorded in writing, cancel or suspend any licence granted under this Act:Provided that no such cancellation or suspension shall be ordered unless the holder of the licence has been given a reasonable opportunity of showing cause against the order proposed to be made in regard to him.