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[Cites 0, Cited by 0] [Section 352(3)] [Section 352] [Entire Act]

State of Haryana - Subsection

Section 352(3)(a) in Haryana Municipal Corporation Act, 1994

(a)before making any order of suspension or revocation, reasonable opportunity should be afforded to the grantee of the licence or the written permission to show cause why it should not be suspended or revoked;