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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of West Bengal - Subsection

Section 7B(3) in The Bengal Electricity Duty Act, 1935

(3)The officer appointed under sub-section (1) may, on application being made to him for this purpose, cancel the certificate of registration. The registration shall be liable to be cancelled for violation of any of the conditions subject to which the certificate of registration was granted. No certificate of registration shall be cancelled without giving the the person concerned an opportunity of being heard.