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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2)(b) in The Calcium Carbide Rules, 1987

(b)Where the licence is suspended or cancelled by the Central Government if the Government considers that in public interest or in the interest of the security of the State such opportunity should not be given.