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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(5)(b) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(b)the holder of a licence has contravened, or failed to comply with, any of the provisions of this Act or the rules, or by-laws made under this Act or any of the conditions of the licence, then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the market committee may, subject to such rules as may be made in this behalf, cancel or suspend the licence, after giving the holder of the licence a reasonable opportunity of showing cause against such cancellation or suspension.