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Union of India - Section

Section 408 in The Merchant Shipping Act, 1958

408. Revocation or modification of licence. -

(1)The Director General may, at any time if the circumstances of the case so require, revoke or modify a licence granted under section 406 or section 407.
(2)No licence shall be revoked or modified under this section unless the person concerned has been given a reasonable opportunity of making a representation against such revocation or modification, as the case may be.