Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act] Union of India - Subsection Section 65(3)(a) in The Food Safety And Standards Act, 2006 (a)order for cancellation of licence, re-call of food from market, forfeiture of establishment and property in case of grievous injury or death of consumer;