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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(4) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

(4)If the competent authority refuses to grant or renew a licence under this section, it shall give a reasonable opportunity of being heard and record its reasons for such refusal in writing and communicate a copy of the order to the applicant.