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State of Haryana - Section

Section 9 in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982

9.

For a breach of any of the conditions of a licence, the licensee shall be liable at any time to have the licence suspended or cancelled by an order of the committee. In the event of such cancellation, the licensee shall not be entitled to refund of any portion of the licence fee.