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[Cites 0, Cited by 0] [Section 543(3)] [Section 543] [Entire Act]

State of West Bengal - Subsection

Section 543(3)(a) in The Calcutta Municipal Corporation Act, 1980

(a)before making any order of suspension or revocation, reasonable opportunity shall be accorded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked;