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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(1) in Delhi Entertainments and Betting Tax Act, 1996

(1)Without prejudice to any other provisions of this Act, the Commissioner may, by order, revoke, or suspend the licence granted under section 20, if the licensee is guilty of contravention of the provisions of this Act or the rules made thereunder.