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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(4) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014

(4)The Controlling Authority shall not refuse the license unless the applicant has been given a reasonable opportunity of being heard and the ground on which license is refused is mentioned in the order.