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Wild Life (Protection) Act, 1972 45. Suspension or cancellation of licenses Subject to any general or special order of the State Government, the Chief Wild Life Warden or the authorized officer may, for reasons to be recorded by him in writing, suspend or cancel any license granted or renewed under section 44: Provided that no such suspension or cancellation shall be made except after giving the holder of the license a reasonable opportunity of being heard.    |
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