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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Assam - Subsection

Section 223(2)(b) in Assam Municipal Act, 1956

(b)cancel, suspend or refuse to renew any license granted under such order for any cause other than the failure of the license to comply with the conditions of the license, or with any provisions prescribed by, or made under this Act.