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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969

(3)Before passing an order under sub-section (1), the Competent Authority shall inform the licensee the ground on which it is proposed to take action and give him a reasonable opportunity of showing cause against such action.