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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5) in The Karnataka Inland Fisheries (Conservation Development And Regulation) Act, 1996

(5)The authorised officer may for good and sufficient reasons to be recorded in writing, order suspension or cancellation of any licence granted under this section:Provided that no such suspension or cancellation shall be made except after giving the holder of a licence a reasonable opportunity of being heard.