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[Cites 0, Cited by 0] [Section 339(3)] [Section 339] [Entire Act]

NCT Delhi - Subsection

Section 339(3)(a) in The New Delhi Municipal Council Act, 1994

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