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[Cites 0, Cited by 0] [Section 482(3)] [Section 482] [Entire Act]

State of Jharkhand - Subsection

Section 482(3)(a) in Jharkhand Municipal Act, 2011

(a)before making any order of suspension or revocation, an opportunity shall be given to the grantee of the license or the permission to show cause why it should not be suspended or revoked; and