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[Cites 0, Cited by 0] [Section 530(3)] [Section 530] [Entire Act]

State of Punjab - Subsection

Section 530(3)(a) in The Punjab Municipal Act, 1999

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