Section 11(2) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(2)If, after giving a reasonable opportunity to the person on whom notice has been served under sub-section (1), the Authority is satisfied that there has been a breach of any of the provisions of this Act or the rules made thereunder, it may, without prejudice to any other action that it may take against him, suspend or cancel his certificate of registration for such period as it may think fit.
