Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Bihar - Subsection Section 28(3) in Bihar Trade Articles (Licenses Unification) Order, 1984 (3)No order which adversely affects any person shall be passed under this clause unless such person has been given a reasonable opportunity of being heard;
