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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Gujarat - Subsection

Section 213(2) in The Gujarat Municipalities Act, 1963

(2)The executive committee may grant such licence subject to such conditions as it may deem fit and may at any time withdraw or suspend such licence on giving one month's notice to the licensee:Provided that where licensee has contravened any of the conditions of the licence, the licence may be withdrawn or suspended without any such notice.