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[Cites 0, Cited by 2] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(1) in The Delhi Excise Act, 2009

(1)Whenever the authority which granted a licence or permit under this Act, considers that such licence or permit should be withdrawn for any reason, it may do so on expiry of fifteen days’ notice of its intention to do so or forthwith for reasons to be recorded.