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Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence - (24 Sep 2026)

CIVIL

Patna High Court held that mere registration of an FIR against a PDS dealer is insufficient to cancel their licence. The Court was hearing a petition challenging the licence cancellation by the Hajipur SDO, upheld by the Vaishali Collector and Muzaffarpur Divisional Commissioner.

Tags : FIR REGISTRATION; CANCELLATION; PDS LICENCE  

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