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 30] [Entire Act]

State of Nagaland - Subsection

Section 30(1) in The Nagaland Excise Act, 1967

(1)Whenever the authority stated in Section 29 considers that a licence should be cancelled otherwise than under the provisions of that section, he shall remit a sum equal to the amount of the fees payable in respect thereof for fifteen days and may cancel the licence either-
(a)on the expiration of fifteen days notice in writing of his intention to do so; or
(b)forthwith without notice.