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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Warehouses Act, 1958

(2)The prescribed authority may cancel or suspend any such licence, after communicating to the licensee the grounds on which it is proposed to be take action and giving him a reasonable opportunity of showing cause against it.