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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(6) in Kerala Fish Seed Act, 2014

(6)The licence shall continue to be in force for one financial year from tt1e date of its issue unless it is otherwise cancelled:Provided that no such cancellation shall be made except after giving the holder of the licence a reasonable opportunity of being heard.