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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1) in Bihar State Regulation of Cold Storages Act, 1992

(1)A licence granted under this Act may be suspended or cancelled if it appears to Licensing Officer that-
(a)any of the grounds mentioned in sub-section (2) of Section 7 exists;
(b)the licensee has parted wholly or partly with the possession or control of the cold storage or that he has ceased to run it.