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State of Rajasthan - Section

Section 10 in Rajasthan Regulation of Boating Act, 1956

10. Cancellation or suspension of license.

- The licensing officer may. after giving the licensee a reasonable opportunity of being heard, cancel or suspend a license, if the licensee has been guilty of a breach or non-observance of any of the provisions of this Act or the rules made under this Act or of any condition of his licence.