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[Cites 0, Cited by 0] [Section 390(3)] [Section 390] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 390(3)(b) in Arunachal Pradesh Municipal Act, 2007

(b)every such order shall contain a brief statement of the reasons for the suspension or the revocation of the licence or the permission as the case may be.