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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(4)It shall be lawful for Licensing Authority to cancel a licence if the licensee has been convicted for contravention of any order made under Section 3 of the Essential Commodities Act, 1955 relating to foodstuffs.