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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(iii) in Jammu and Kashmir Kerosene Oil (Licensing) Order, 2016

(iii)On receipt of the application under sub-clause (2) the Licensing Authority may, after giving the applicant an opportunity of being heard, for sufficient reasons to be recorded in writing, refuse to grant or renew a license.