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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014

(2)The Collector may, if he is of the opinion that any licence granted under this Act is liable to be cancelled, pending cancellation of the licence, for reasons to be recorded in writing, suspend the licence and in such a case, no opportunity of being heard need be given.