Section 11(2)(c) in The Insecticides Rules, 1971

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(c) in The Insecticides Rules, 1971

(c)[ The license shall continue to be in force until it is renewed or revoked. Where an appeal is preferred under section 15, the license shall continue to be revoked until disposal of appeal or as ordered by the appellate authority pending disposal of the appeal.] [Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 30.7.1971). ]

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Union of India - Subsection

Section 11(2)(c) in The Insecticides Rules, 1971