(1)Whenever the authority granting a [licence, permit, pass or authorization] [These words and figures were substituted for the word 'licence' by Bombay 22 of 1969, Section 39(a)(i).] considers that it should be cancelled for any cause other than those specified in Section 54, he may cancel [it] [This word was substituted for the words 'the licence' by Gujarat 9 of 1978, Section 39(a)(ii).] either-(a)on the expiration of not less than fifteen days' notice in writing of his intention to do so; or(b)[ forthwith without notice, recording his reasons in writing for doing so.] [This clause was substituted by Gujarat 9 of 1978, 39(a)(iii).]
