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

State of Puducherry - Subsection

Section 8(2) in Pondicherry Excise Act, 1970

(2)A permit granted under sub-section (1) may be cancelled by the Deputy Commissioner for breach of any terms subject to which it was granted or for any other reason to be recorded in writing:Provided that no permit shall be cancelled under this sub-section except after giving a reasonable opportunity to the holder of the permit for making any representation against such cancellation and after considering the representation, if any, received.