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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

(2)Before passing an order under sub-section (1), the competent authority shall intimate to the licensee the grounds on which it proposes to take action and give him a reasonable opportunity of being heard.