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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Himachal Pradesh - Subsection

Section 125(2) in The Himachal Pradesh Municipal Corporation Act, 1994

(2)The licence shall not be withheld unless the municipality considers that the business which it is intended to establish or maintain would be the cause of annoyance, offence or, danger to persons residing in, or frequenting the immediate neighbourhood, or that the area should be for general reasons kept clear of the establishment of such business.