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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Atomic Energy Act, 1962

(2)Nothing in this section shall affect the authority of the Central Government to refuse a license for the purpose of this section or to include in a license such conditions as the Central Government thinks fit or to revoke a license and the Central Government may take any action as aforesaid.