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[Cites 0, Cited by 0] [Section 356(3)] [Section 356] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 356(3)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)before making any order of suspension or revocation, reasonable opportunity should be afforded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked; and