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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(1)The prescribed authority may on proof of any complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a travel agent after taking into consideration the nature of the malpractice or the gravity of offence, for such period as the prescribed authority may deem fit