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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013

(3)Before passing of a final order under sub-section (1), the Licensing Authority shall inform the licensee, of the grounds on which action against him is proposed and give him a reasonable opportunity of being heard.