Section 54(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)If any condition, limitation or restriction imposed by the Central Government under sub-section (1) [* * *] [ The words brackets and figure " or any term of scheme of finance, as modified under sub-Section (2)" omitted by Act 58 of 1991, Section 24 (w.r.e.f. 27.9.1991).] is contravened, the Central Government may rescind or withdraw the approval, sanction, permission, confirmation, rocognition, direction order or exemption made or granted by it.
