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[Cites 0, Cited by 18] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1) in The Maharashtra Prohibition Act

(1)Whenever the authority granting a licence, permit, pass or authorization considers that it should be cancelled for any cause other than those specified in section 54, he may cancel it either—
(a)on the expiration of not less than fifteen days notice in writing of his intention to do so; or
(b)forthwith without notice, recording his reasons in writing for doing so.