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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in Punjab Document Writers Licensing Rules, 1961

(1)The Licensing authority or the Inspector-General of Registration may, after giving the document-writer an opportunity of being heard, suspend his licence or cancel the same if he is found to have committed a breach of any of the conditions of his licence.