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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

Greater Bengaluru City Corporation -

Section 90(3)(a) in Bangalore Water Supply and Sewerage Act, 1964

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