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

Union of India - Subsection

Section 8(1) in The Prize Competitions Act, 1955

(1)The licensing authority may, after giving the holder of any licence under this Act a reasonable opportunity of being heard, cancel or suspend the licence on any one or more of the following grounds, namely:
(a)that there has been a breach of any of the conditions subject to which the licence was granted;
(b)that the holder of the licence has contravened any of the provisions of section 7.