(4)A license under this section may at any time be revoked by the Local Government, and upon re-vocation the registrar shall enter the word "Limited" v the end of the name of the association upon the and the association shall cease to enjoy the, exemptions and privileges granted by this section:Provided that, before a license is so revoked, the Government shall give to the association notice in writing of its intention, and shall afford the association an opportunity of submitting a representation in opposition to the revocation.Companies limited by Guarantee.
