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[Cites 0, Cited by 0] [Section 363(3)] [Section 363] [Entire Act]

State of Bihar - Subsection

Section 363(3)(a) in The Bihar Municipal Act, 2007

(a)before making any order of suspension or revocation, an opportunity shall be given to the grantee of the licence or the permission to show cause why it should not be suspended or revoked; and