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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(2) in The Haryana Municipal Act, 1973

(2)The licence shall not be withheld unless the committee considers that the business which it is intended to establish or maintain would be the cause of annoyance, offence, or danger to persons residing in, or frequenting the immediate neighbourhood, or that the area should be for general reasons kept clear of the establishment of such business.