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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Tea (Distribution and Export) Control Order, 2005

(4)The Licensing Authority may refuse to grant a permanent business licence to any applicant and shall furnish him with a copy of the order so passed:Provided that before passing an order of refusal, an opportunity of being heard shall be granted to the applicant.