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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(3)No order of cancellation of licence shall be passed by the Authorized Officer without giving a reasonable opportunity of being heard to the licensee in person and without communicating the reasons for such cancellation in writing to him.