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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(1) in The Goa Excise Duty Act, 1964

(1)A licence or permit granted under this Act may be cancelled by the Commissioner for good and sufficient reasons to be recorded in writing, after giving an opportunity to the person concerned for making any representation and after considering such representation.