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State of Uttar Pradesh - Section

Section 18 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957

18.

A licensing authority may cancel the licence of a dealer who has not without adequate reasons been carrying on business continuously for a period of three months at any time after the issue of the licence.Note. - Provision is made for cancellation of licence of a dealer not carrying on the business continuously for three months without any reason.