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[Cites 0, Cited by 1] [Section 222(2)] [Section 222] [Entire Act]

State of Kerala - Subsection

Section 222(2)(e) in Kerala Panchayat Raj Act, 1994

(e)In a case where renewal of licence is refused under clause (b) the reasons therefor shall be intimated to the licensee and in case the licence cures such defects within the time prescribed such application shall be reconsidered.