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11. Power of revision of Central Government. The Central Government may, at any time, call for the record relating to any case in which the Registration committee has given a decision under section 9 for the purpose of satisfying itself as to the legality or propriety of any such decision and may pass any such order in relation thereto as it thinks fit: Provided that no such order shall be passed after the expiry of one year from the date of the decision: Provided further that the Central Government shall not pass any order prejudicial to any person unless that person has had a reasonable opportunity of showing cause against the proposed order. 1. Subs. by Act 24 of 1977, s. 3, for "on such conditions" (w.e.f. 2-8-1977). 2. Ins. by s. 3, ibid. (w.e.f. 2-8-1977).    |
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