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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Spices Board Act, 1986

(1)The Board may cancel any certificate on any one or more of the following grounds, namely:-
(a)that the holder of the certificate has violated any of the terms and conditions of the certificate; and
(b)that in the opinion of the Central Government it is necessary in the interests of general public to cancel the certificate.