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[Cites 0, Cited by 2] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(b) in The Contract Labour (Regulation and Abolition) Act, 1970

(b)the holder of a licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the licensing officer may, after giving the holder of the licence an opportunity of showing cause, revoke or suspend the licence or forfeit the sum, if any, or any portion thereof deposited as security for the due performance of the conditions subject to which the licence has been granted.