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Andaman and Nicobar Islands - Section

Section 17 in The Andaman and Nicobar Islands Excise Regulation, 2012

17. Power to withdraw licence and permit.- (1) Whenever the authority which granted a licence or permit under this Regulation considers that such licence or permit should be withdrawn for any reason, it may do so, on expiry of a period of twenty-one days notice of its intention to do so forthwith, assigning

reasons therefor in writing.