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[Cites 0, Cited by 4] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(b) in The Insecticides Act, 1968

(b)the holder of a license has failed to comply with the conditions subject to which the license was granted or has contravened any of the provisions of this Act or the rules made thereunder, then, without prejudice to any other penalty to which the holder of the license may be liable under this Act, the licensing officer may, after giving the holder of the license an opportunity of showing cause, revoke or suspend the license.