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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The General Grading and Marking Rules, 1988

(5)The approval accorded to the Chemist may be withdrawn by the Agricultural Marketing Adviser or any other officer duly authorised in this behalf if there are reasons to believe that the Chemist has failed to comply with the prescribed instructions or procedures for grading and marking or violated any of the conditions of approval:Provided that an opportunity shall be given to the approved Chemist for showing cause as to why the approval should not be withdrawn.