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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Puducherry - Subsection

Section 7(2) in Pondicherry Excise Act, 1970

(2)A permit granted under sub-section (1), may be cancelled by the Deputy Commissioner for breach of any of the terms subject to which it was granted or for any other reason to be recorded in writing:Provided that no permit shall be cancelled under this sub-section except after giving a reasonable opportunity to the holder of the permit for making any representation against such cancellation and after considering the representation, if any, received.