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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in U.P. Cinemas (Regulation) Act, 1955

(3)If after considering the representation, the State Government or the licensing authority, as the case may be, is satisfied that licence should be cancelled or revoked, it may make an order accordingly and shall communicate it to the licensee stating in writing the grounds therefor.