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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1) in Bihar State Regulation of Cold Storages Act, 1992

(1)Every order refusing to grant the licence under Section 6 or refusing to renew the licence under Section 7, or suspending or cancelling the licence under Section 8, or refusing licence under Section 9, shall be in writing and shall contain the reasons in support thereof.