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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(2) in Bihar Documents Writers' Licensing Rules, 1968

(2)No order under sub-rule (i) shall be passed, unless the document writer or the apprentice as the case may be has been asked to show cause against proposed suspension or cancellation of the licence and the cause shown by him has been duly considered by the licensing authority.