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

State of Telangana - Subsection

Section 8(1) in Telangana Non-Mulki Prostitutes and Dancing Girls Act, 1350 F.

(1)When a licence is cancelled or it expires under subsection (2) of section 7 or sub-section (3) of section 9, the authority competent to grant licence shall direct the licensee to go out of its jurisdiction within a specified period which shall not be less than seven days.