Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987

(3)Every order under sub-section (1) shall be in writing and shall contain the reasons in support thereof and every such order shall be communicated to the licensee concerned :Provided that before making any such order the competent authority shall give to the licensee a reasonable opportunity of being heard.