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

State of Himachal Pradesh - Subsection

Section 8(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(1)The prescribed authority may on proof of complaint of malpractice or for any other offence committed under this Act for reasons to be recorded, black-list a dealer, after taking into consideration the nature of malpractice or gravity of the offence, for a period which may extend to six months.