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Kar. HC: Before Cancelling FCRA Registration, Reasonable Opportunity of Hearing to be Given - (28 Jun 2024)

CIVIL

Karnataka High Court while setting aside cancellation of registration issued to a trust centre on the grounds that the trust was deprived of a reasonable opportunity to be heard before passing the order.

Tags : KARNATAKA HIGH COURT   FCRA REGISTRATION   PERSONAL HEARING  

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