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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(5) in Punjab Prevention of Food Adulteration Rules, 2004

(5)The Licence shall be abide by the provisions of the Act and the rules made thereunder and the conditions of the Licence granted to him. The Licensing Authority may suspend or cancel the licence or forfeit the security deposit for breach of any of the provisions of the Act or rules made thereunder or the conditions of the licence.