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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(2)The Controller may at any time whether on the request of the person to whom an authorized document has been issued or suo-motu add, amend, change/ alter, suspend or cancel such authorized document after making such enquiry, as may be deemed necessary. Where any such document is suspended or cancelled, the person in possession of such document shall, forthwith, deliver the same to the Controller or an officer authorized by him in this behalf.