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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(3) in Delhi Entertainments and Betting Tax Act, 1996

(3)No order to revoke or suspend the 'admission fee and tax collection authorisation certificate' under sub-section (1) shall be passed without giving the holder of such certificate a reasonable opportunity of being heard.