Section 6(2)(iii) in Manipur Coaching Institute (Control and Regulation) Act, 2017

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State of Manipur - Subsection

Section 6(2)(iii) in Manipur Coaching Institute (Control and Regulation) Act, 2017

(iii)In case of proof of allegations against the coaching institute after the second offence, the registration shall be cancelled by the Registering. Authority, after show-cause and giving sufficient opportunity of being heard Central Act No.5 of 1908

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State of Manipur - Subsection

Section 6(2)(iii) in Manipur Coaching Institute (Control and Regulation) Act, 2017