Section 7(2)(b) in Sikkim Shops and Commercial Establishments Act, 1983

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State of Sikkim - Subsection

Section 7(2)(b) in Sikkim Shops and Commercial Establishments Act, 1983

(b)if the licence was obtained by suppression of material information or on the basis of wrong information provided by the holder of the licence or any other person on his behalf at the time of sending an application for the licence; or

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State of Sikkim - Subsection

Section 7(2)(b) in Sikkim Shops and Commercial Establishments Act, 1983