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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Vizagapatnam Harbour Craft Rules, 1950

(2)[ Every order cancelling a licence shall be in writing and shall specify the reasons for such cancellation and shall be communicated to the owner of the licensed harbour craft.] [Inserted by G.S.R. 2006, dated 7th November, 1968]