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[Cites 0, Cited by 9] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Indian Electricity Act, 1910

(3)No license shall be revoked under sub-section (1) unless, the State Government has given to the licensee not less than three months' notice in writing, stating the grounds on which it is proposed to revoke the license and has considered any cause shown by the licensee within the period of that notice, against the proposed revocation.