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State of Uttar Pradesh - Section

Section 14B in The U.P. Factories Rules, 1950

14B. Cancellation of licence.

- The State Government, or the Chief Inspector, with the approval of the State Government may after giving the licensee concerned, reasonable opportunity to show cause against the proposed action, cancel any licence, if it/he is satisfied that the licence was obtained by the licensee through fraud, or by misrepresentation of facts/and on such cancellation of licence the licensee shall not be entitled to the refund of the licence fee.][Section 7 (1)]