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State of Rajasthan - Section

Section 76 in The Rajasthan Excise Rules, 1956

76. Cancellation modification and suspension of licences.

- The authority granting a licence under these rules may cancel, suspend or modify the licence:-
(a)to rectify clerical mistakes:
(b)if the licence has been obtained by fraud: or
(c)if the licensee has been guilty of the violation of a condition of his licence or the contravention of any provision of the act or any notification, order or rule issued under Act.