Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Tea (Distribution and Export) Control Order, 2005

(2)Every order suspending or cancelling a business licence shall be in writing and shall specify the reasons for the suspension or cancellation and shall be communicated to the business licensee within fifteen days of the passing thereof.